16A. LIABILITY OR EMPLOYER IN RESPECT OR ACCIDENTS RESULTING FROM COLLAPSE OF HOUSES PROVIDED BY HIM. - (1) If death or injury is caused to any worker or a member of his family as a result of the collapse of a house provided under Sec. 15, and the collapse is not solely and directly attributable to a fault on the part of any occupant of the house or to a natural calamity, the employer shall be liable to pay compensation.

(2) The provisions of Sec. 4 of, and Sch. IV to the Workmen's Compensation Act, 1923 (8 of 1923), as in force for the time being, regarding the amount of compensation payable to a workman under that Act shall, so far as may be, apply for the determination of the amount of compensation payable under sub-section (1).