Section 4 in West Bengal Workmen's House-Rent Allowance Act, 1974
4. Payment of House-rent Allowance.
- [(1) Every employer shall be bound to pay to every workman House-Rent allowance which shall be Five per cent of the wages payable to the workman for his service in the industry during a month or rupees fifteen whichever is higher.Provided that in the case of a workman employed purely on temporary basis or casual basis or as a budli, who renders service for less than Six days in a month house-rent allowance shall be paid pro-rata.] [Substituted by W.B. Workmen's house-rent Allowance (Amendment) Act, 1980.](2)The house-rent allowance payable to a workman under sub-section (1) shall be paid in such manner and within such time as may be prescribed.(3)Notwithstanding anything contained in sub-section (1) a workman who is entitled to draw under the terms of his service house-rent allowance at a higher rate than that provided in sub section (1) shall continue to draw the same at such higher rate.(4)Where the workman in an industry is given house accommodation by the employer and a deduction is made therefor from his wages then,-(a)if the amount deducted for such house accommodation is higher than the house-rent allowance admissible under sub-section (1), the deduction shall be reduced by the amount mentioned in that sub-section and no house-rent allowance shall be payable to the workman; and(b)if the amount deducted is less than the house-rent allowance admissible under sub-section (1), the said allowance shall be reduced by the amount deducted and the balance paid to the workman.
