Punjab Social Security Fund Rules, 2000
Published vide Punjab Notification No. 3/5/2000-3SS/156, dated 10.1.2001
Pu781
No. 3/5/2000-3SS/156. - In exercise of the powers conferred by section 12 of the Punjab Social Security Act, 2000 Punjab Act No. 11 of 2000); and all other powers enabling him in this behalf the Governor of Punjab, is pleased to make the following rules, namely :
- Short title and commencement.- (1) These rules may be called the Punjab Social Security Fund Rules, 2000.
(2) They shall come into force on and with effect from the date of their publication in the official Gazette.
- Definitions.- In these rules, unless the context otherwise, requires :
(a) "Act" means the Punjab Social Security Act, 2000 (Punjab Act No. 11 of 2000)
(b) "Appropriate district" means a district in which the dealer concerned has his Placed of business and if the business is carried on at more than one places in the State of Punjab, then the head office of that business.
(c) "Secretary" means the Secretary to Government of Punjab, Department of Social Security and Development Of Women and Children.
- Sources of Fund. [Sections 3, 4, 9 and 12].- The amount of Cess levied under Section 3 and the money borrowed or raised by the Government under Section 9 shall comprise the Fund.
- Account of the Fund and its operation. [Sections 4(2), 6(3) and 12].- (1) The Fund shall be kept in the Saving Account of any Scheduled Bank in the name of the Secretary.
(2) The Fund shall be operated by the Secretary.
- Manner of Collection of cess. [Sections 6 and 12].- The dealer shall deposit the amount of cess due from him either in cash or through a crossed cheque or bank draft into the account of the Secretary in any branch of the Scheduled Bank in the appropriate district or at the office of the District Excise and Taxation Officer through a crossed cheque or bank draft drawn on a local Scheduled Bank in favour of the, Secretary:
Provided that the cess can be deposited by the dealer through a crossed cheque or bank draft only if the amount of cess exceed ten thousands rupees.