Section 22(4) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(4)The amount of fine or deduction mentioned in sub-rule (3) shall be such as may be specified by the Government. All such deductions, and all realisations thereof shall be recorded in a register maintained in Forms I, II and III, as the case may be. [A return in Form III in duplicate shall be submitted annually by the employer and shall reach the Inspector] [Substituted by Notification No. 4578-1845-XVI, dated 26-6-1964.] by the 31st January of the succeeding year.
