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State of Rajasthan - Act

The Payment of Wages (Rajasthan Amendment) Act, 1970

RAJASTHAN
India

The Payment of Wages (Rajasthan Amendment) Act, 1970

Act 13 of 1970

  • Published on 1 January 1970
  • Commenced on 1 January 1970
  • [This is the version of this document from 1 January 1970.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Payment of Wages (Rajasthan Amendment) Act, 1970Act No. 13 of 1970[Received the assent of the President on the 20th day of June, 1970.]An Act to amend the Payment of Wages Act, 1936 in its application to the State of Rajasthan.Be it enacted by the Rajasthan State Legislature in the Twenty-first Year of the Republic of India, as follows:-

1. Short title and commencement.

(1)This Act may be called the Payment of Wages (Rajasthan Amendment) Act, 1970.
(2)It shall come into force on such [date] [Came into force w.e.f. 3-12-1970 vide Notification No. S. O. 175/F. 3(118) Sharm/64, dated 3-12-1970. published in Rajasthan Gazette, Part IV-C, Sub-part (II) Extraordinary, dated 3-12-1970.] as the State Government may, by notification in the Official Gazette, appoint.

2. Insertion of new Section 15A, Central Act 4 of 1936.

- After Section 15 of the Payment of Wages Act, 1936 (Central Act 4 of 1936), hereinafter referred to as the principal Act, the following section shall be inserted, namely:-"15A. Liability for payment of court-fees. - (1) In any proceedings under Section 15, the applicant shall not be liable to pay any court fees (other than fees payable for service of process) in respect of such proceedings; provided that when the application is presented by an Inspector, he shall not be liable to pay the process fees even.
(2)Where the applicant succeeds in such proceedings, the authority hearing the application shall calculate the amount of court fees which would have been payable by the applicant, but for sub-section (1), and direct the employer or other person responsible for the payment of wages under Section 3, to pay such amount to the State Government. Such amount shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue."

3. Insertion of new Section 17B, Central Act 4 of 1936.

- After Section 17A of the principal Act, the following section shall be inserted, namely :-"17B. Provisions of Section 15A to apply to appeals preferred under Section 17 with modification. - When an appeal is preferred under Section 17 by a person making an application under Section 15 the provisions of Section 15A shall mutatis mutandis apply, with the modification that such person, not being an Inspector, shall pay court-fees of an amount of five rupees, but that such amount shall be refunded to him in the event of his success in the appeal."