- In these Rules, unless there is anything repugnant in the subject or context. -(a)"the Act" means the Payment of Wages Act (IV of 1936);(b)"the Authority" means the authority appointed under sub-section (1) of Section 15 of the Act;(c)"the Chief Inspector of Factories" means the Chief Inspector of Factories appointed under sub-section (2) of Section 10 of the Factories Act (XXV of 1934);(d)"the Court"means the court mentioned in sub-section (1) of Section 17 of the Act;(e)"deduction for breach of contract" means a deduction made in accordance with the provisions of the proviso to sub-section (2) of Section 9;(f)"deduction for damage or loss" means a deduction made in accordance with the provisions of Clause (c) of sub-section (2) of Section 7;(g)"form" means form appended to these Rules;(h)"inspector" means the inspector authorised by or under Section 14 of the Act;(i)"persons employed" excludes all persons to the payment of whose wages the Act does not apply;(j)"section" means a Section of the Act;(k)"payment" means an employer or other person responsible under Section 3 of the Act for the payment of wages;(l)words and expressions defined in the Act shall be deemed to have the same meaning as in the Act.Section 26(3) (a)
