(1)On receipt of a report under subsection (2) of Section 89 from a Medical Practitioner and after getting the report confirmed by a certificate of a Certifying Surgeon or otherwise, the Chief Inspector shall pay a fee of Rs. 4 (Rupees four) only to the Medical Practitioner concerned for each person suffering from any disease specified in the Schedule to the Act.(2)The Chief Inspector shall send a written demand to the occupier of the factory concerned by registered post under acknowledgement due for the amount paid by him under sub-rule (1).(3)On receipt of such demand the occupier of the factory concerned shall within a fortnight deposit the amount into the nearest Treasury or Sub-Treasury by means of a Challan under the head ["087-Employment-Labour and Fees realised under the Factories Act",] [Substituted by S.O. 281, dated 18.2.1977.] and shall immediately send the challan in original by Registered Post to the Chief Inspector in compliance with the notice of demand.(4)If any occupier fails to deposit the amount demanded by the Chief Inspector within a fortnight of the receipt of the notice of demand the Chief Inspector shall take steps to recover the amount as an arrear of Land Revenue from the occupier of the Factory concerned.
