Section 3 in The Rajasthan Payment of Wages Rules, 1961
3. Register of Fines.
(1)In any factory or industrial establishment in respect of which the employer has obtained approval under sub-section (1) of Section 8 to a list of acts and omissions in respect of which fines may be imposed, the pay master shall maintain a Register of Fines in Form I.(2)[ At the beginning of the Register of Fines, there shall be entered and serially numbered the purpose or purposes, as approved under Section 8 (8) of the Act, on which the amount realized as fines is to be expended.] [Substituted by Notification No. F.3 (38) Lab/63, dated 23-11-1968, Pub. in Rajasthan Gazette. Part IV-C, Ordinary, dated 26-12-1968.](3)A voucher or receipt in respect of any amount disbursed shall be maintained and produced as and when demanded by the Inspector.
