Workmen's Compensation Act, 1923

29. Effect of failure to register agreement

Where a memorandum of any agreement the registration of which is required by section 28 is not sent to the Commissioner as required by that section the employer shall be liable to pay the full amount of compensation which he is liable to pay under the provisions of this Act and notwithstanding anything contained in the proviso to sub-section (1) of section 4 shall not unless the Commissioner otherwise directs be entitled to deduct more than half of any amount paid to the workman by way of compensation whether under the agreement or otherwise.