Section 15 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
15. Journey allowance, etc.—
A journey allowance of a sum not less than the fare from the place of residence of the inter-State migrant workman in his State to the place of work in the other State shall be payable by the contractor to the workman both for the outward and return journeys and such workman shall be entitled to payment of wages during the period of such journeys as if he were on duty.
