Section 6 in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
6. [ Enforcement of payment of fair wages and compensation. [Substituted by Tamil Nadu Act 64 of 1981.]
(1)If any landowner pays less than the fair wages or refuse to pay the fair wages to any agricultural labourer, the agriculture labourers or any officer not below the rank of Revenue Inspector authorised by the Conciliation Officer in this behalf, may make an application to the Conciliation Officer for a direction under sub-section (2).(2)On receipt of such application, the Conciliation Officer shall hear the applicant and the landowner and, after such inquiry, if any, which he may consider necessary, without prejudice to any other penalty to which the landowner may be liable under this Act, direct,-(i)in the case of a claim arising out of the payment of less than the fair wages, the payment to tire agricultural labour of the amount by which the fair wages payable to him exceeds the amount actually paid by the landowner, together with the payment of such compensation, as the Conciliation Officer may think fit, not exceeding ten times the amount of such excess;(ii)in the case of a claim where the landowner refuses to pay fair wages, the payment of the fair wages payable to the agricultural labourer, together with the payment of such compensation, as the Conciliation Officer may think fit, not exceeding ten times, the fair wages payable, and the Conciliation Officer may direct payment of such compensation in cases where the excess or the amount payable is paid by the landowner to the agricultural labourer before the disposal of the application.]
