Section 4(4) in Bihar Payment of Wages (Procedure) Rules, 1965
(4)(i)The amount received by the person authorised in sub-rule (2) shall be paid to the employed person and a receipt obtained from him in support of payment shall be submitted to the magistrate within 30 days of the date on which the amount was received.(ii)If on account of the employed persons not being available or for any other person, the amount remains unpaid the authorised person shall refund the said amount to the magistrate within the period specified in item (i) above.
