Section 17(1) in Payment of Wages (Mines) Rules, 1956
(1)In the case of piece-rated work, the employer shall be responsible for arranging, at the end of each day or shift or such longer period not exceeding the wage-period as may be found convenient, for the weighment, measurement or assessment of the work done by the workers concerned in their presence or in the presence of their gangman (mistry), if any, and for the recording immediately thereafter of the particulars in a register maintained in Form IV-A. At the close of the wage-period, the total weighment, measurement or assessment in respect of each worker shall be recorded in a slip and issued to the worker at least a day prior to the disbursement of wages. In case of any dispute regarding weighment, measurement or assessment, the employer shall, as far as possible, have the dispute settled on the spot in consultation with the worker or his gangman, if any:[Provided that where the ] [ Inserted by S.O. 2147, dated 6.6.1964.][Deputy Chief Labour Commissioner (Central)] [ Substituted by G.S.R. 99(E), dated 23.2.1983. ][is satisfied that the register or records maintained by an employer will serve the purpose, he may permit such employer to continue to maintain such register or records in lieu of the register required to be maintained in Form IV-A.] [ Inserted by S.O. 2147, dated 6.6.1964.][(1-A) The Chief Labour Commissioner (Central) may exempt, from the provisions of sub-rule (1), any mine which has provided weigh-bridge or any other mechanical device for the weighment of the work done by the workers subject to the condition that such weigh-bridge or mechanical device shall be tested and certified by the Inspector or by such other agency and at such intervals as may be specified by the Chief Labour Commissioner (Central).] [ Inserted by G.S.R. 1423, dated 15.12.1973 (w.e.f. 29.12.1973).]
