Section 17 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
17. Register of fines.
(1)The employer shall maintain a register in the prescribed form, wherein shall be entered all fines imposed and recovery thereof.(2)Fines recovered from employees shall be applied only to such purposes as may be beneficial to them and approved by the authority empowered in this behalf by the State Government.
