Section 61A(1) in Industrial Disputes (Punjab) Rules, 1958
(1)Where any money is due from the 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, 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 death of the workman, the assignee or heir of the deceased workman, the application by the authorised person or the assignee or heirs of the deceased workman, as the case may be, shall be made in Form K-2.
