Section 3 in The Punjab Payment of Wages Rules, 1937
3. Register of fines.
[Section 26(3)(a)] - (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 omissions in respect of which fines may be imposed, the paymaster shall maintain a Register of Fines in Form I.(2)[ * * * *] [Omitted by Punjab Government Notification No. GSR18/CA4/36/Section 26/Amendment(2)/81, dated 13.3.1981.](3)[ * * * *] [Omitted by Punjab Government Notification No. GSR18/CA4/36/Section 26/Amendment(2)/81, dated 13.3.1981.]
