Section 26 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
26. Procedure for imposing Fines.
(1)Fines shall be imposed in accordance with the provisions of the Payment of Wages Act, 1936 and by an officer authorised under these Standing Orders, to impose fines.(2)No fine shall be imposed unless the workman concerned has been given opportunity of explaining the act or omission alleged against him in accordance with the provisions of the Payment of Wages Act, 1936.(3)All fines realised shall be credited to a special fund and shall be utilised only for the purpose beneficial to the workmen of the factory approved under the Payment of Wages Act, 1936.
