Section 13 in Payment of Wages (Mines) Rules, 1956
13. Persons authorised to impose fines.
(1)No fine may be imposed upon a person employed in a mine by any person other than the employer or by a person included in the list referred to in clause (b) of rule 10.(2)In the case of persons employed by a contractor, no fine may be imposed by any person other than the contractor:Provided that a contractor who runs more than one establishment in two or more localities, and who employs not less than 50 persons in one locality, may, with the approval of the [Regional Labour Commissioner] [ Substituted by S.O. 2172, dated 31.8.1961.] [(Central)] [ Inserted by G.S.R. 99(E), dated 23.2.1983.], delegate his power to fine to his representative in that locality.
