Section 7(1)(b) in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
(b)the amount, if any, due on account of salary or wages, leave-salary or leave-wages, bonus, gratuity, retrenchment compensation, contribution to provident fund or on similar or other account from the licensee to the employee employed in the affairs of the undertaking immediately before the appointed day;