Contact Labour (Regulation and Abolition) Act, 1970
Chapter VI : Wages
63. The contractor shall fix wage periods in respect of which
wages shall be payable.
64. No wage period shall exceed one month.
65. The wages of every person employed as contract labor in an
establishment or by a contractor where less than one thousand such persons are
employed shall be paid before the expiry of the seventh day and in other cases
before the expiry of tenth day after last day of the wage period in respect of
which the wages are payable.
66. Where the employment of any worker is terminated by or on
behalf of the contractor the wages earned by him shall be paid before the
expiry of the second working day from the day on which his employment is
terminated.
67. All payments of wages shall be made on a working day at
the work premises and during the working time and on a date notified in advance
and in case the work is completed before the expiry of the wage period, final
payment shall be made within 48 hours of the last working day.
68. Wages due to every Worker shall be paid to him direct or
to other person authorized by him in this behalf.
69. All wages shall be paid in current coin or currency or in
both.
70. Wages shall be paid without any deductions of any kind
except those specified by the Central Government by general or special order in
this behalf or permissible under the Payment of Wages Act, 1936 (4 of 1936).
71. A notice showing the wage period and the place and time of
disbursement of wages shall be displayed at the place of work and a copy sent
by the contractor to the principal employer under acknowledgement.
72. The principal employer shall ensure the presence of his
authorized representative at the place and time of disbursement of wages by the
contractor to workmen and it shall be the duty of the contractor to ensure the
disbursement of wages in the presence of such authorized representative.
73. The authorized representative of the principal employer
shall record under his signature a certificate at the end of the entries in the
Register of Wages or the 9[Register of Wage-cum-Muster Roll ], as
the case may be, in the following form:
"Certified that the amount shown in column No............ has
been paid to the workman concerned in my presence
on...................................................................
at.......................................".