Section 11 in The Kerala Headload Workers Act, 1978
11. Enforcement of payment of wages.-
(1)If any employer pays less than the wages due to a headload worker or refuses to pay such wages, the head-load worker or an official of the union of which he is a member may make an application to the conciliation Officer for a direction under subsection (2).(2)On receipt of an application under subsection (1), the Conciliation Officer shall, after giving the applicant and the employer an opportunity of being heard and after such inquiry, if any, which he may consider necessary, direct,-(a)in the case of a claim arising out of the payment of less than the wages, the payment to the headload worker of the amount by which the wages payable to him exceeds the amount actually paid by the employer;(b)in the case of a claim arising out of non-payment of wages, the payment of wages, the payment of wages due to the headload worker.(3)If, as a result of a direction under subsection (2), any amount of the wages becomes payable to a headload worker, the Conciliation Officer shall, if the amount is not paid in accordance with his direction, make a report to the Collector specifying the full particulars regarding the amount of the wages due to the headload worker, and on receipt of such report the Collector shall proceed to recover the same from the employer as if it were an arrear of public revenue due on land.Explanation.- In this sub-section and section 36, "Collector" means the district Collector or any other officer appointed by the Government to exercise the powers and perform the functions of a Collector under the Kerala Revenue Recovery Act, 1968 (15 of 1968).
