(1)These rules may be called The Payment of Wages (Mines) Rules, 1956.(2)These rules apply in respect of the payment of wages to persons employed, either by the owner or by a contractor engaged by the owner, in any mine to which the Mines Act, 1952 (35 of 1952), applies [or in any oil field] [ Inserted by S.O. 1795, dated 30.5.1962.].(3)They extend to the whole of India [* * *] [ Omitted by G.S.R. 360, dated 20.2.1976 (w.e.f. 6.3.1976).].
