Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Payment Of Wages (Andhra Pradesh Amendment) Act, 1968 21 of 1968 [26 October 1968] CONTENTS 1. Short Title 2. Insertion Of New Section 15-A In Central Act 4 Of 1936 Payment Of Wages (Andhra Pradesh Amendment) Act, 1968 21 of 1968 [26 October 1968] An Act further to amend the Payment of Wages Act. 1936 in its application to the State of Andhra Pradesh. Be it enacted by the Legislature of the State of Andhra Pradesh in the Nineteenth year of the Republic of India as follows.-- 1. Short Title :- This Act may be called the Payment of Wages (Andhra Pradesh Amendment) Act, 1968. 2. Insertion Of New Section 15-A In Central Act 4 Of 1936 :- After Section 15 of the Payment of Wages Act, 1936, the following section shall be inserted, namely.-- 15-A. Exemption of court-fees in respect of proceedings under Section 15.-- In respect of any proceedings under Section 15, the applicant shall not be liable to pay any court-fees, other than fees payable for service of process: Provided that where the application is presented by an Inspector or any other person acting with the permission of the authority appointed under subsection (1) of Section 15, he shall not also be liable to pay the fees for the service of process. (2) Where the applicant succeeds in such proceedings, the authority hearing the application shall calculate in the manner prescribed the amount of court-fees which would have been payable by the applicant but for subsection (1) and direct the employer or other person responsible for the payment of wages under Section 3 to pay the amount to the State Government. Where the amount is not so paid, it shall, without prejudice to any other mode of recovery, be recoverable as if it were an arrear of land revenue.