Section 10 in The Payment Of Wages (Mines) Rules, 1956
10. Application in respect of fines
.- Every employer desiring to have the power to impose fines in respect of any acts and omissions on the part of employed persons shall send to the [Regional Labour Commissioner ] [Substituted by S.O. 2172, dated 31.8.1961. ][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983. ] -(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 authority empowered to impose fines, a list, in duplicate, showing by virtue of office or otherwise, such members of his staff as may pass orders imposing fines and the class of establishment on which any such member may impose a fine.
