Section 37(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)The contractor shall ensure provisions of suitable and adequate medical facilities for outdoor treatment to the migrant workman free of cost for treatment of any ailment from which the migrant workman or any member of his family may suffer during his employment in the establishment or to meet any preventive measure against epidemic or any virus infection. Whenever any medicine is purchased by a migrant workman on the basis of the prescription issued by any Doctor, provided by the contractor or the principal employer, as the case may be, or in absence of such medical officer or referred to any other Registered Medical Practitioner or specialist by any such registered medical practitioner or specialist the cost of such medicine shall be reimbursed by the contractor to the migrant workman concerned within a period of seven days from the date of presentation of the bill by the migrant workman:Provided that the contractor or the Principal Employer, as the case may be, shall be liable to reimburse the cost of medicine prescribed by any registered medical practitioner only when the contractor/Principal Employer has not provided a doctor.
