Section 22 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
22. Payment and wages. - (l) Any wages due to a workman but not paid on the usual pay day on account of the wages being unclaimed, shall be paid on an unclaimed wages pay day in each week, shall be notified in the notice boards :
Provided that if a workman is unable to present himself at the pay counter for collection of his wages, the Manager or any other Officer authorised by the employer in this behalf shall send his due wages by money order after deducting the amount of postal commission therefor, if requested by the workman concerned to do so.(2)Wages due shall be paid daily, weekly, fortnightly or monthly in accordance with the provisions of the Payment of Wages Act, 1936 (4 of 1936).
