Section 31 in The Bihar Minimum Wages Rules, 1951

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State of Bihar - Section

Section 31 in The Bihar Minimum Wages Rules, 1951

31. Court-fees.

- The court-fee payable in respect of proceeding under Section 20 shall be-

(i)for every application to summon a witness-one rupee in respect of each witness;

(ii)for every application made by or on behalf of an individual

-one rupee:Provided that the Authority may if in its opinion the applicant is a pauper, exempt him wholly or partly from the payment of such fees:Provided further that no fees shall be chargeable-

(a)from persons employed in Agriculture; or

(b)in respect of an application made by an Inspector.

Form I[Rule 21 (4)]Register of Fines

Serial No.	Name	Father's/ Husband's name	Sex	Department	Nature and date of the offence for which fineimposed
1	2	3	4	5	6

Whether workman showed cause against fine or not,if so enter date	Rates of wages	Date and amount of the fine imposed	Date on which fine realised	Remarks
7	8	9	10	11

Form II[Rule 21 (4)]Register of deductions for damage or loss caused to the employer by the neglect or default of the employedPersons ............................................... Employer............................................

Serial No.	Name	Father's/ Husband's name	Sex	Department	Damage or loss caused with date
1	2	3	4	5	6

Whether workers showed cause against deduction,if so enter date	Date and amount of the deduction imposed	Number of instalment if any	Date on which total amount realised	Remarks
7	8	9	10	11

Form III[Rule 21 (4)]Annual ReturnReturn of the year ending on the 31st December-

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State of Bihar - Section

Section 31 in The Bihar Minimum Wages Rules, 1951

31. Court-fees.