Section 10 in The Punjab Payment of Wages Rules, 1937
10. Applications in respect of fines.
- Every employer requiring the power to impose fines in respect of any acts and omissions on the part of employed persons shall send to [the Labour Commissioner] [Substituted by Punjab Government Notification No. 10700-LP-50/10251, dated 12.12.1950.]:-(a)a list in English, in duplicate, clearly defining such acts and omissions;(b)in cases where the employer himself does not intend to be the sole person empowered to impose fines, a list, in duplicate, showing those appointments in his factory of which the incumbents may pass orders imposing fines and the class of establishment on which the incumbent of each such appointment may impose fine.
