Section 8(3) in Kerala Motor Transport Workers' Payment of Fair Wages Act, 1971
(3)Every motor transport worker who has put in more than 5 years of service on or before 15l day of January, 1997 shall be paid one increment in the revised scale as weightage on completion of every five years of service. The pay of such worker shall be fixed in revised scale after adding the weightage in the pay fixed under sub-rule (2)
