(d) Where temporary disable- a half- monthly payment of the ment, whether total or sum equivalent to twenty- five partial result from the per cent. of monthly wages of injury the workman, to be paid in accor- dance with the provisions of sub- section 2. (2) The half- monthly payment referred to in clause (d) of sub- section (1) shall be payable on the sixteenth day--
(ii) after the expiry of a waiting period of three days from the date of disablement where such disablement lasts for a period of less than twenty- eight days; and thereafter half- monthly during the disablement or during a period of five years, whichever period is shorter: Provided that--
(a) there shall be deducted from any lump sum or half- monthly payments to which the workman is entitled the amount of any payment or allowance which the workman has received from the employer by way of compensation during the period of disablement prior to the receipt of such lump sum or of the first half- monthly payment, as the case may be; and
(b) no half- monthly payment shall in any case exceed the amount, if any, by which half the amount of the monthly wages of the workman before the accident exceeds half the amount of such wages which he is earning after the accident. Explanation.-- Any payment or allowance which the workman has received from the employer towards his medical treatment shall not be deemed to be a payment or allowance received by him by way of compensation within the meaning of clause (a) of the proviso.