Section 52(3) in The Employees' State Insurance (General) Regulations, 1950
(3)Where a benefit payment is not made within the time limits specified in sub-regulations (2) and (3) above, it shall be reported to the [appropriate Regional Office] and shall be paid as soon as possible.[(4) Benefits under the Act shall be paid in cash at a [Branch Office] on such days and working hours as may be fixed by Director-General or such other officer of the Corporation, as may be authorised by him from time to time in this behalf, or, at the option of the claimant and subject to deduction of the cost of remittance, by means of postal money orders or other orders payable through a post office, or by any other means which the appropriate Office may in the circumstances of any particular case consider appropriate: Provided that the Corporation may waive the deduction of the cost of remittance in such cases as the Director-General may, from time to time, specify.]
