Section 33C(1) in The Industrial Disputes Act, 1947
(1)Where any money is due to a workman from an employer under a settlement or an award or under the provisions of ][Chapter V-A or Chapter V-B] [ Substituted by Act 32 of 1976, Section 4, for " Chapter V-A" (w.e.f. 5.3.1976).][, the workman himself or any other person authorised by him in writing in this behalf, or, in the case of the death of the workman, his assignee or heirs may, without prejudice to any other mode of recovery, make an application to the appropriate Government for the recovery of the money due to him, and if the appropriate Government is satisfied that any money is so due, it shall issue a certificate for that amount to the Collector who shall proceed to recover the same in the same manner as an arrear of land revenue:Provided that every such application shall be made within one year from the date on which the money became due to the workman from the employer:Provided further that any such application may be entertained after the expiry of the said period of one year, if the appropriate Government is satisfied that the applicant had sufficient cause for not making the application within the said period.
