Section 52 in Sikkim Shops and Commercial Establishments Act, 1983
52.
(1)Any sum required to be paid by an employer under this Chapter but not paid by him shall be recovered "delayed wages" under the provisions of the Payment of Wages Act, 1936.(2)Any Inspector may institute proceedings on behalf of any person employed to recover any sum required to be paid under this Chapter by an employer which he has not paid.
