1. Short title, extent, commencement and application .-(1) This Act may be called The Payment of Wages Act, 1936.
(2)[ It extends to the whole of India ][***] [ The words " except the State of Jammu and Kashmir" omitted by Act 51 of 1970, Section 2 and Schedule (w.e.f. 1.9.1971).].(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.(4)It applies in the first instance to the payment of wages to persons employed in any [factory, to persons] [ Substituted by Act 38 of 1982, Section 3, for " factory and to persons" (w.e.f. 15.10.1982).] employed (otherwise than in a factory) upon any railway by a railway administration or, either directly or through a sub-contractor, by a person fulfilling a contract with a railway administration, [and to persons employed in an industrial or other establishment specified in sub-clauses (a) to (g) of clause (ii) of section 2] [ Inserted by Act 38 of 1982, Section 3 (w.e.f. 15.10.1982).].(5)[The appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" and " the Central Government or a State Government" (w.e.f. 9.11.2005).] may, after giving three months' notice of its intention of so doing, by notification in the Official Gazette, extend the provisions of [this Act] [ Substituted by Act 68 of 1957, Section 2, for " the Act" (w.e.f. 1.4.1958).] or any of them to the payment of wages to any class of persons employed in [any establishment or class of establishments specified by ] [Substituted by Act 38 of 1982, Section 3, for " any industrial establishment or in any class or group of industrial establishments" (w.e.f. 15.10.1982). ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" and " the Central Government or a State Government" (w.e.f. 9.11.2005).][under sub-clause (h) of clause (ii) of section 2:] [Substituted by Act 38 of 1982, Section 3, for " any industrial establishment or in any class or group of industrial establishments" (w.e.f. 15.10.1982). ][Provided that in relation to any such establishment owned by the Central Government, no such notification shall be issued except with the concurrence of that Government.] [ Substituted by Act 38 of 1982, Section 3, for the proviso (w.e.f. 15.10.1982).](6)[ This Act applies to wages payable to an employed person in respect of a wages period if such wages for that wage period do not exceed six thousand five hundred rupees per month or such other higher sum which, on the basis of figures of the Consumer Expenditure Survey published by the National Sample Survey Organisation, the Central Government may, after every five years, by notification in the Official Gazette, specify.] [ Substituted by Act 41 of 2005, Section 2, for sub-Section (6) (w.e.f. 9.11.2005).]
