Section 31 in The Kerala Minimum Wages Rules, 1958
31. [ Applications. [Substituted by Notification dated 17-5-1961.]
(1)An application under Sub-section (2) of Section 20 or Sub-section (1) of Section 21, by or on behalf of an employed person or group of employed person shall be made in duplicate in Form VII, VIIA or VIII as the case may be, one copy of which shall bear the prescribed court fee.(2)A single application under Section 20 read with Sub-section (1) of Section 2 I may be presented on behalf or in respect of a group of employed persons, if they are borne on the same establishment and their claims relate to the same wage period or periods.]
