Section 44(3) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(3)Notwithstanding anything contained in sub-rule (1) or sub-rule (2), if the Commissioner is satisfied with respect to the owner of any mine that no limestone or dolomite was produced or disposed of by him [or with respect to the purchasing agent or stockist of limestone or dolomite that no limestone or dolomite was received or disposed of by him] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or with respect to the occupier of any factory that no limestone or dolomite or duty of excise was received by him, during the preceding twelve months, he may by a permit in writing allow such owner [or purchasing agent or stockist] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or occupier to submit in place of monthly return in Form D [or Form D-1] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or Form E, as the case may be, for such period not exceeding one year as may be specified in the permit and the consolidated return so submitted shall reach the Commissioner not later than the last day of the month immediately following the period specified in the permit.
