Section 36(1) in The Kerala Headload Workers Act, 1978
(1)Where any money is due to a headload worker under a settlement or decision referred to in subsection or subsection (4) or subsection (7) of section 21 or section 22, the headload worker himself or any other person authorised by him in that behalf or, in the case of death of the headload worker, his assignees or heirs, may, without prejudice to any other mode of recovery, make an application to the appellate authority for the recovery of the money due to him and if the appellate authority is satisfied that any money is so due, it shall issue a certificate to the Collector for the recovery of the amount and thereupon the Collector shall recover the amount as if it were an arrear of public revenue due on land:Provided that every such application shall be made within one year from the date on which the money became due to the headload workers.
