Report No. 62

6.12. Section 14A.-

Section 14A provides that compensation shall be a first charge on assets transferred by the employer before paying the compensation in so far as the assets consist of immovable-property. The language of the section could be made more simple as the present drafting is a bit involved.

The following re-draft of section 14A is therefore recommended:

"14A. Where-

(a) liability to pay any compensation under this Act has arisen, and

(b) the employer transfers his assets before the amount of the compensation has been paid.

such amount shall, notwithstanding anything contained in any other law for the time being .in force, be a first "charge on that part of the assets so transferred which consists of immovable property."