Section 30 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
30. Mode of payment.
- All payments of wages shall be made by the contractor on a working day at the work premises and during the working time and on a date notified in advance and in case the work is completed before the expiry of the wage period, final payment shall be made within forty-eight hours of the last working day.
