Section 32(3) in The Minimum Wages (Central) Rules, 1950
(3)*(a) The applicant has been paid wages at less than the minimum rate of wages fixed for his category of employment under the Act by Rs.............per day for the period from...........to.........;*(b) The applicant has not been paid wages at Rs.........Per day for the weekly days for rest from..............to...........;*(c) The applicant has not been paid wages at the overtime rate for the period from..........to.........;
