Section 9(1) in The War Injuries (Compensation Insurance) Act, 1943
(1)Every employer of workmen to whom this Act applies or is subsequently made applicable 2[except an employer whose total wages bill for any quarter after the commencement of this Act has never exceeded fifteen hundred rupees] shall, before such date as may be prescribed, or before the expiry of such period ,as may be prescribed, after his having first become such an employer, take out a policy of insurance issued in accordance with the Scheme, whereby he is insured until the termination of the present hostilities or until the date, if any, prior to the termination of the present hostilities at which he ceases to be an employer to whom this section applies, against all liabilities imposed on him by this Act.
