Section 19 in The Delhi Shops and Establishments Act, 1954
19. Time and conditions for payment of wages.
(1)Every employer or his agent or the manager of any establishment shall fix periods in respect of which wages to the employees shall be payable and such person shall be responsible for the payment to persons employed by him or all wages required to be paid under this Act.(2)No wage period so fixed, shall exceed one month.(3)The wages of every employee in any shop or establishment shall be paid on a working day before the expiry of the seventh day of the last day of the wage period in respect of which the wages are payable.(4)All wages shall be paid in cash.(5)Where the employment of any person is terminated by or on behalf of the employer, the wages earned by him shall be paid before the expiry of the second working day after the day on which his employment is terminated.
