Section 5(2) in The Maternity Benefit (Mines And Circus) Rules, 1963
(2)In case of doubt, the maternity benefit or other amount due to a woman employed in [a mine or circus] [ Substituted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975).] shall be deposited by the employer, within two months of the date of death of the woman concerned with the Competent Authority, who shall, after making necessary enquiries, pay it to the person who, in his opinion, is entitled to receive it.
