Section 278(1) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(1)Unless otherwise specified by or under these Rules, no moneys payable by way of a benefit shall be paid in cash, but shall be credited in the bank account of, as the case may be, the beneficiary or other eligible recipient, maintained in a Nationalised Bank, a regional Rural Bank or a District Central Co-operative Bank.
