Section 16C(1) in The Plantations Labour Act, 1951
(1)An application for payment of compensation under section 16-A may be made to the Commissioner-(a)by the person who has sustained the injury; or(b)by any agent duly authorised by the person who has sustained the injury; or(c)where the person who has sustained the injury is a minor, by his guardian; or(d)where death has resulted out of the collapse of the house, by any dependant of the deceased or by any agent duly authorised by such dependant or, if such dependant is a minor, by his guardian.
