Section 5 in West Bengal Workmen's House-Rent Allowance Rules, 1975
5. Application for recovery of House-rent Allowance.
(1)The application under sub-section (1) of Section 5 for recovery of unpaid house-rent allowance shall be in Form B and each workman shall submit a separate application :Provided that where a large number of workmen are involved a single application may be made by a person authorised by different workmen or their legal representatives.(2)The application in Form B shall be served on the Controlling Authority concerned in triplicate either by personal service with receipt therefore or by registered post with acknowledgement due.
