Section 33(4) in The Kerala Minimum Wages Rules, 1958
(4)An order passed under Sub-rule (2) or Sub-rule(3) may be set aside on sufficient cause being shown by the defaulting party within one month of the date of the said order, and the application shall then be reheard after service of notice on the opposite party on the date fixed for rehearing in the manner specified in Sub-rule (I).
