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State of Odisha - Section
Section 23 in The Orissa Payment of Wages Rules, 1936
23. Penalties.
- [Section 26 (4)] - Any breach of Rules 3,4,5,6,8,12,15 and 18 of these rules shall be punishable with fine which may extend to two hundred rupees.[Form-I] [Substituted vide O.G.E. No. 421 dated 23.3.2009.][See rule 3(1), 4 and 17(3)]Combined Register of Fines, Deductions for Damage or Loss and Advances| In lieu of | 1. | Form No.III of Rule 21 (4) of Orissa Minimum Wages Rules,1954. |
| 2. | Form No.XVII, XVI, XVIII of Rule 78 (d) (fine), 77(22) (d)(dedu.), m 77(2) (d) (adv.) of Orissa Contract Labour (R & A)Rules, 1975. | |
| 3. | Form No.I, II, III under Rule 3 (1) (fine), 4 (deductions) and17 (3) (advances) of Orissa Payment of Wages Rules, 1936. | |
| 4. | Form XIX, XX, XXI of Rule 52 (2) C of Orissa I.S.M.W (RE &OS) Rules, 1980. | |
| 5. | Form XX, XIX and XXI under Rule-239 (1) (b) of Orissa Buildingother Construction Workers (RE & CS) Rules, 2002. |
| Sl. No. | Name of the Employee/ Father's/ Husband's name | Designation Emp. No./ Sl. No. in register ofemployees | Nature & date of offence for which fineimposed | Date and particulars of damages/ loss caused | Whether worker showed cause against fine ordeductions | Amount of the fine imposed/ deduction made |
| Date & purpose for which advance was made | Amount of advance made & purpose thereof | No. of instalments granted for repayment offines/ deductions/ advances | Wages period and rate of wages payable | Dare of recovery of fine/deduction/ advance | Remarks | |
| First instalment | Last Instalment | |||||