Section 12(4) in The Sikkim Labour Protection Act, 2005
(4)In case the Contractor fails to make payment of wages within the prescribed period or makes short payment, then the Principal Employer shall be liable to make payment of wages in full or the paid balance due, as the case may be, to the workers employed by the Contractor and recover the amount so paid from the Contractor either by deduction from any amount payable to the Contractor under any contract or as debt payable by the Contractor.
