(1)In any factory in respect of which the employer has obtained approval under sub-section (1) of Section 8 to a list of acts and omission in respect of which fines may be imposed, the pay-master shall maintain a Register of Fines in Form 1.(2)At the beginning of the Register of Fines there shall be entered serially numbered the approved purpose or purposes on which the fines realised are to be expended.(3)When any disbursements are made from the fines realised, a deduct entry of the amount so expended shall be made in the Register of Fines, and a voucher or receipt in respect of the amount shall be affixed to the Register. If more than one purpose has been approved the entry of the disbursement shall also indicate the purpose for which it is made.
