Section 23(4) in The Tamil Nadu Catering Establishments Act, 1958
(4)[Any amount] [Substituted for 'Any compensation' by Tamil Nadu Act 29 of 1975.] required to be paid by an employer under clause (b) of sub-section (2) of section 19, but not paid by him shall be recoverable as delayed wages under the provisions of the Payment of Wages Act, 1936 (Central Act IV of 1936).
