Section 49 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
49. Payment of wages.
(1)The wage of every building worker employed as such construction site where less than one thousand such building workers are employed are paid before the expiry of the seventh day and in other cases before the expiry of tenth day after the last day of the period in respect of which such wages are payable.(2)In case the employment of such building worker is terminated by or on behalf of such employer, the wages earned by such building worker are paid before the expiry of the second working day from the day on which employment of such building worker is terminated.(3)All payments of wages are made on a working day at such construction site and during the working time and on a date notified in advance and in case he work is completed the final payment of wages is made within forty-eight hours of such completion of work.
