Section 30 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
30. Mode of payment.
- [Section 35(2)(g)] - All payments of wages shall be made by the contractor on a working day at the work premises and during the working time and on a date notified in advance and in case the work is completed before the expiry of the last working day, the final payments shall be made within forty-eight hours of the last working day.
