Section 66 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
66. Payment of wages in case of termination of employment [Sections 21 and 35 (2) (1)].
- Where the employment of any worker is terminated by or on behalf of the contractor the wages earned by him shall be paid before the expiry of the second working day from the day on which his employment is terminated.
