Section 21(4) in The Minimum Wages (Central) Rules, 1950
(4)[ The amount of fine or deduction for damage or loss mentioned in sub-rule (3) shall be subject to such limits as may be specified in this behalf by the Central Government. All such fines imposed and deductions made shall be recorded in the registers maintained in Forms I and II, respectively. These registers shall be kept at the workspot and maintained up-to-date. Where no fine or deduction has been imposed or made on or from any employee in a wage period, a "nil" entry shall be made across the body of the relevant register at the end of the wage period, indicating also in precise terms the wage period to which the "nil" entry relates.] [ Substituted by G.S.R. 1060, dated 3.9.1980.][(4-A) Annual Returns. - (1) Every employer shall on or before the 1st day of February in each year upload annual returns in Form III on the web portal of the Ministry of Labour and Employment giving information as to the particulars specified in respect of the preceding year.
