Section 30A in The Kerala Minimum Wages Rules, 1958
30A. [ Infringement of the Act and Rules. [Inserted by Notification dated 22-8-1970.]
- Any infringement of the provisions of the Act or of these rules noticed by the Inspector and communicated to the employer during the course of an Inspection or otherwise, shall be rectified by the employer and compliance report in respect thereof shall be submitted to the Inspector, on or before the date specified by him in this behalf.]
