Section 10 in The M.P. Payment of Wages Rules, 1962
10. Application in respect of fines.
- Every employer requiring the power to impose fines in respect of any acts and omissions on the part of employed persons shall send to the Chief Inspector of Factories-(a)a list, in English, or in Hindi written in Devnagari script, in duplicate, clearly defining such acts and omissions;(b)in cases where the employer himself docs not intend to be the sole person empowered to impose fines, a list in duplicate, showing those appointments in his factory of which the incumbents may pass orders imposing fines and the class of establishment on which the incumbent of each such appointment may impose line.
