Section 37(2) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(2)In the event of migrant workman or any of his family members suffering from any ailment requiring hospitalisation during his employment in the establishment, the contractor shall promptly arrange for the hospitalisation of the migrant workman or the concerned member of his family. The contractor shall bear the entire expenses on treatment, hospital charges (including diet) if any, and travel expenses for the patient from the place of his/her residence to the hospital and back.
