Section 3(3) in The Orissa Payment of Wages Rules, 1936
(3)When, any disbursements are made from the fines realized, a deducted entry of the amount so expenses shall be made in the Combined Register of Fines deduction for damage or loss and advances, and a voucher or receipt in respect of the amount shall be affixed to the Register. If more than one purpose has been approved the entry of the disbursement shall also indicate the purpose for which it is made.] [Substituted vide O.G.E. No. 421 dated 23.3.2009.]
