Section 32(5) in The Minimum Wages (Central) Rules, 1950
(5)The applicant, therefore, prays that a direction may be issued under section 20(3) of the Act for-*(a) payment of the difference between the wages payable under the Minimum Wages Act and the wages actually paid;*(b) payment of remuneration for the days of rest;*(c) payment of wages at the overtime rates;(d)[ compensation amounting to Rs...........] [Inserted by G.S.R. 1140, dated 18-9-1961.]
