Report No. 62
4.3. Sections 8(1) to 8(4).-
Under section 8(1), inter alia, subject to a proviso allowing small advances, no payment of compensation in respect of a workman whose injury has resulted in death shall be made otherwise than by deposit with the Commissioner. Under the same sub-section, no lump sum payment to a woman or person under legal disability shall be made otherwise than by deposit. Under section 8(1), again, any other sum amounting to not less than 10 rupees payable as compensation may be deposited with the Commissioner. Section 8(2) permits deposit of compensation in cases other than those of death. Section 8(3) provides that the receipt of the Commissioner shall be a sufficient discharge and section 8(4) permits certain deductions to be made.