Section 31 in General Rules and Directions for the Guidance of Contractors
31. - The contractor shall adhere to the requirements of the workmen Compensation Act and labour legislation in force from time to time and be responsible for and shall pay, any compensation to his workmen which would be responsible for injuries under the Workmen's Compensation Act, hereinafter called the said Act. If such compensation is paid by the State as principal employer under subsection (1) of section 12 of the said Act, on behalf of the contractor it shall be recoverable by the State from the contractor under sub-section (2) of the said section. Such compensation shall be recovered in the manner laid down in clause I of the condition of contract.
