Section 18(1) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
(1)If any allowance required to be paid under section 14 or section 15 to an inter-State migrant workman employed in an establishment to which this Act applies is not paid by the contractor or if any facility specified in section 16 is not provided for the benefit of such workman, such allowance shall be paid, or, as the case may be, the facility shall be provided, by the principal employer within such time as may be prescribed.
