Section 12(2) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(2)No fine shall be imposed on an employee-(a)except for an act or omission specified by the employer with the approval of the Chief Inspector or the Deputy Chief Inspector ; or(b)without giving the employee concerned a reasonable opportunity of showing cause against the proposed fine :Provided that the employer may if he is satisfied that for some reasons to be recorded by him in writing it is not reasonably practicable to give the employee an opportunity to show cause, dispense with such opportunity.
