Section 62(1) in Industrial Disputes (Central) Rules, 1957
(1)Where any money is due from an employer to a workman or a group of workmen under a settlement or an award or under the provisions of Chapter V-A ][/Chapter V-B] [ Inserted by G.S.R. 1070 dated 23.7.1977.][, the workman or the group of workmen, as the case may be, may apply in Form K-1 for the recovery of the money due:Provided that in the case of a person authorised in writing by the workman, or in the case of the death of the workman, the assignee or heir of the deceased workman, the application shall be made in Form K-2.
