Section 5 in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966
5. Fixation of Wage Period.
(a)The contractors shall fix the wage periods in respect of which few wages shall be payable.(b)No wage period shall exceed one month.(c)Wages of every workman employed on the contract shall be paid before the expiry of ten days after the last day of the wage period in respect of which the wages are payable.(d)When the employment of any worker is terminated by or on behalf of the contractor the wages earned by him shall be paid before the expiry of the succeeding the one of which his employment is terminated.(e)All payments of the wages shall be made on a working day except when the work is completed before day of expiry of the wages period in which case final payment shall be made within 48 hours of the last working day.Note.- The term working day means a day on which the labour is in progress.
