Section 11 in The Rajasthan Payment of Wages Rules, 1961
11. Application in respect of fines.
- Every employer requiring the power to impose fines in respect of acts and omissions on the part of employed persons shall send to the Chief Inspector of Factories:-(a)A list in duplicate clearly defining such acts and omissions:(b)in cases where the employer himself does not intend to be the sole person empowered to impose fines, a list in duplicate showing those appointments in his factory of which the incumbents may pass orders imposing fines and the class of establishments on which the incumbent of each such appointment may impose fine.
