Section 4(1) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.
(1)Every employer shall pay to every workman employed by him a house-rent allowance which shall not be less than five per cent, of the wages payable to the workman for his services during a month, or twenty rupees, whichever is higher:Provided that in case a workman renders service for less than a month, the house-rent allowance shall be payable to him pro rata:Provided further that the service during a month shall include the days on which—(a)the workman has been laid off under an agreement or as permitted by the Standing Orders made under the Industrial Employment (Standing Orders) Act, 1946 (XX of 1946), or the Industrial Disputes Act, 1947 (XIV of 1947), or the Bombay Industrial Relations Act, 1946 (Bom. XI of 1947), or under any other law for the time being in force;(b)he was unable to work due to lock-out or cessation of work, for which the employer pays wages;(c)he has been absent due to his temporary disablement, because of accident arising out of and in the course of his employment;(d)he has been on any-authorised leave including weekly or other declared holiday, sick leave or permissible casual or optional leave;(e)he has been on any kind of leave with wages;(f)in the case of a female workman, she has been on maternity leave, so, however, that the total period of such leave, including sick leave, weekly-offs etc., does not exceed twelve weeks.
