Payment of Bonus Act, 1965

[Act No. 21 of Year 1965, dated 25th. September, 1965]

Contents
Sections	Particulars
1	Short title, extent and application
2	Definitions
3	Establishments to include departments, undertakings and branches
4	Computation of gross profits
5	Computation of available surplus
6	Sums deductible from gross profits
7	Calculation of direct tax payable by the employer
8	Eligibility for bonus
9	Disqualification for bonus
10	Payment of minimum bonus
11	Payment of maximum bonus
12	Calculation of bonus with respect to certain employees
13	Proportionate deduction in bonus in certain cases
14	Computation of number of working days
15	Set on and set off of allocable surplus
16	Special provisions with respect to certain establishments
17	Adjustment of customary or interim bonus against bonus payable under the Act
18	Deduction of certain amounts from bonus payable under the Act
19	Time-limit for payment of bonus
20	Application of Act to establishments in public sector in certain cases
21	Recovery of bonus due from an employer
22	Reference of disputes under the Act
23	Presumption about accuracy of balance sheet and profit and loss account of corporations and companies
24	Audited accounts of banking companies not to be questioned
25	Audit of accounts of employers, not being corporations or companies
26	Maintenance of registers, records, etc.
27	Inspectors
28	Penalty
29	Offences by companies
30	Cognizance of offences
31	Protection of action taken under the Act
31A	Special provision with respect to payment of bonus linked with production or productivity
32	Act not to apply to certain classes of employees
33	Act to apply to certain pending disputes regarding payment of bonus
34	Effect of laws and agreements inconsistent with the Act
35	Saving
36	Power of exemption
37	Power to remove difficulties
38	Power to make rules
39	Application of certain laws not barred
40	Repeal and saving
Schedule	The First Schedule
	The Second Schedule
	The Third Schedule
	The Fourth Schedule

¹[An Act to provide for the payment of bonus to persons employed in certain establishments on the basis of profits or on the basis of production or productivity and for matters connected therewith]

Be it enacted by Parliament in the Sixteenth Year of the Republic of India as follows,-