Section 295 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
295. Recovery of Arrears.
- If any amount due from an employer or a member is in arrears, the Secretary of the Board or any other officer authorised by him in this behalf shall after ascertaining the amount of arrears, issue a certificate for that amount to the Collector of the District concerned. On receipt of the certificate the District Collector shall recover the amount in the same manner as arrears of public revenue due on land.
