Section 8(2) in The Payment Of Wages (Mines) Rules, 1956
(2)Copies of all such notices and alterations therein shall be sent to the Inspector .[8-A. Supervision of payment [Inserted by G.S.R. 99(E), dated 23.2.1983. ].- Whenever so directed by the Inspector, the employer or his representative at the work-spot shall pay wages to the employed persons on the notified date of payment under the supervision of the Inspector.]
