Section 51(1) in Telangana Shops and Establishments Act, 1988
(1)Where, contrary to the provisions of this Act, any deduction has been made from the wages of an employee in an establishment or any payment of wages or service compensation to him has been delayed, such employee himself, or if he is dead any of his dependants or any legal practitioner, or any official of a registered trade union authorised in writing to act on behalf of such employee or dependant, or any Inspector under this Act or any other person acting with the permission of the authority appointed under section 50 may apply to such authority for a direction under sub-section (2):Provided that every such application shall be presented within one year from the date on which the deduction from the wages was made or from the date on which the payment of the wages or service compensation was due to be made, as the case may be:Provided further that any application may be admitted after the said period from year when the applicant satisfies the authority that he had sufficient cause for not making the application within such period.
