(8)All fines and all realisations thereof shall be recorded in a register to be kept by the person responsible for the payment of wages under section 3 in such form as may be prescribed; and all such realisations shall be applied only to such purposes beneficial to the persons employed in the factory or establishment as are approved by the prescribed authority.Explanation.-When the persons employed upon or in any railway, factory or [industrial or other establishment] [ Substituted by Act 38 of 1982, Section 8, for " industrial establishment" (w.e.f. 15.10.1982).] are part only of a staff employed under the same management, all such realisations may be credited to a common fund maintained for the staff as a whole, provided that the fund shall be applied only to such purposes as are approved by the prescribed authority.
