Section 14(3) in The West Bengal Board Of Secondary Education Act, 1963.
(3)The office or authority to whom or to which an application under subsection (2) is made may, after giving the applicant and the shop-keeper or employer concerned an opportunity of being heard and after making such further inquiry; if any, as may be necessary, by order, direct without prejudice to any other action which may under this Act or any other law, lie against the shopkeeper or employer, the payment to the applicant of the amount deducted from the wages or of the wages due, together with such compensation, not exceeding ten times the amount deducted in the former case and not exceeding [two times of due wages] [Substituted 'ten rupees' by Act No. 21 of 2015, dated 31.7.2015.] in the latter, as the officer or authority may think fit :Provided that no direction for the payment of compensation shall be made in the case of delay in the payment of wager if the officer or authority is satisfied that the officer delay was due to-(a)a bona fide error or bona fide dispute as to the amount payable to the applicant, or(b)the occurrence of an emergency, or the existing of exceptional circumstances, such that the shop-keeper or the employer, c.Ls the case may be, was unable though exercising reasonable diligence, to make prompt payment, or(c)the failure of the applicant to apply for or accept payment.
