Section 16(4) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(4)Payment in respect of a claim of maternity benefit shall be made by the employer to the woman employee concerned or to a person nominated by her in writing or acting on her behalf, or in case of her death to the person who undertakes the care of the child and if the child docs not survive, to her legal heir.
