Section 74(1) in West Bengal Industrial Disputes Rules, 1958
(1)Where any specified sum of money is due to a workman from an employer under a settlement or an award or under the provisions of Chapter VA of the Act, the workman concerned or any other person authorised by him in writing in this behalf or in the case of a deceased workman, his assignee or heirs may apply to the State Government in Form Q in duplicate for the recovery of the money due to him.
