Section 28 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
28. Time of payment of wages.
- The wages of every migrant workman in an establishment of a contractor, where less than one thousand workmen are employed, shall be paid before the expiry of the seventh day, and in other cases before the expiry of the tenth day, after the last day of the wage period in respect of which the wages are payable:Provided that if any migrant workman be absent until the last day permissible under this Rule the wages shall be paid before the expiry of three working days from the day on which he attends for work again or demands payment.
