(5) Where workmen employed under the same employer are entitled to receive from him any money or any benefit capable of being computed in terms of money, then, subject to such rules as may be made in this behalf, a single application for the recovery of the amount due may be made on behalf of or in respect of any number of such workmen. Explanation.-- In this section" Labour Court" includes any court constituted under any law relating to investigation and settlement of industrial disputes in force in any State.]]