Section 22 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980
22. Return fare.-
The contractor shall pay to the migrant workman the return fare from the place of employment to the place of residence in the home-state of the migrant workman on the expiry of the period of employment and also on his-(a)termination of service before the expiry of the period of employment for any reason whatsoever;(b)being incapacitated for further employments on accounts of injury or continued ill-health duly certified as such by a registered medical practitioner;(c)cessation of work in the establishments which is not due to any fault on the part of the migrant workman; and(d)resignation from service on account of non-fulfilment of terms and conditions of his employment by the contractor.
