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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(e) in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981

(e)for providing the time within which the registered employers shall remit to the Board the amount of wages payable to the registered workers for the work done by such workers; for requiring such employers as, in the opinion of the Board, make default in remitting the amount of such wages within the time as aforesaid to deposit with the Board an amount equal to the monthly average of such wages; for requiring the employers to make good the amount of such deposit if at any time such deposit falls short of such average; and for requiring such employers as persistently make default in making such remittances within the time as aforesaid to pay also, by way of penalty, a surcharge of such amount, not exceeding ten per cent, of the amount to be remitted, as the Board may determine;