Section 23 in The Minimum Wages (Madhya Pradesh) Rules, 1958
23. Publicity to the minimum wages fixed under the Act.
- Notice in Form X containing the minimum rates of wages fixed together with extracts from the Act, the rules made thereunder and the name and address of the Inspector shall be displayed by the employer in English and Hindi at such place as may be selected by the Inspector and shall be maintained in a clean and legible condition. Such notices shall also be displayed on the notice boards of all sub-divisional and District Offices. If the Inspector fails to specify any place in any particular case, the notice shall be displayed on the main entrance of the establishment or in the case of employment in agriculture, at the main entrance of the employer's residence or farm-house from where the employees collect their implements or where they receive their wages.
