Section 33A(4) in The Coal Mines Provident Fund Scheme
(4)[ For all payments made by an employer under sub-paragraph (3) upto and for the month of May, 1963 a monthly abstract in Form 'P' annexed hereto and in Form 'P' (Revised) annexed hereto in respect of all payments made thereafter shall be sent by an employer in duplicate separately in respect of each colliery to the Commissioner by registered post or by a messenger on or before [the last day] [Sub-para (4) of para 33A reconstituted vide G.S.R. 1063 dated 6.6.1963.] of each month following the month to which such payments relate togetherwith the appropriate cheques, draft, receipted pay-in-slip or [cash receipts] [The words 'orginal receipted challans' substituted vide G.S.R. 1716 dated 11.968.] in taken of the employer having made such payment.] [Sub-para (3) substituted vide G.S.R. 1726 dated 11.9.68.]For J&K, See Paragraph 6 of Appendix-IV.["Provided that all payments made by employer under sub-paragraph (3) of this paragraph and under paragraph 7(2) of the Coal Mines Family Pension Scheme shall be sent in a Form 'PP' in respect of all payments made after the month of March, 1988 by the employer, in triplicate, separately in respect of each colliery to the Commissioner or such other officer as may be authorised by the Commissioner, by registered post, or by a messenger on or before the last day of each month to which such payments relate together with the appropriate cheques, drafts, receipted pay-in-slip, or cash receipt in token of employer having made such payment, as the case may be"] [Inserted vide G.S.R. 97 dated 13.2.88.].
