Section 44 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
44. Submission of returns
.-(1) Every owner of a limestone or dolomite mine [purchasing agent or stockist] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983).] and every occupier of a factory receiving limestone or dolomite shall submit to the Commissioner, in duplicate, a return in Form D [Form D-1] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] and Form E, respectively for each month in accordance with the entries made in the register maintained under sub-rule (1) [or sub-rule (1-A)] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or sub-rule (2) of rule 43, as the case may be, duly signed by him or any other person authorised by him in this behalf, so as to reach the Commissioner not later than the last day of the month following the month to which the return pertains.(2)If by reason of the fact that no limestone or dolomite was produced or disposed of in any manner by the owner of a mine, [or no limestone or dolomite was received or sold or otherwise disposed of in any manner by the 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 like-wise no limestone or dolomite was received or no duty of excise collected by the occupier of the factory, during any month, such owner [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 the occupier as the case may be, shall submit to the Commissioner, in duplicate, a nil return for that month, accompanied by a certificate to the effect duly signed by him or any other person duly authorised by him in this behalf, so as to reach the Commissioner not later than the last day of the month following the month to which the return pertains.(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.(4)A return under sub-rule (1), (2) or (3) shall be sent by registered post with acknowledgment due.
