Section 5(1) in West Bengal Workmen's House-Rent Allowance Act, 1974
(1)If the house-rent allowance payable under this Act is not paid by the employer within the prescribed time, the workman or any other person authorised by him in writing in this behalf, or in the case of death of the workman, his legal representatives may, without prejudice to any other mode of recovery, made in such form and in such manner as may be prescribed, an application to the Controlling Authority having jurisdiction over the area in which the industry is situated, for the recorvery of the house-rent allowance due to him :Provided that such application shall be made within one year from the date on which the house-rent allowance became due :Provided further that such application may be entertained after the expiry of the said period of one year if the Controlling Authority is satisfied that the workman had sufficient cause for not making the application in time.
