Section 18 in The Orissa Payment of Wages Rules, 1936
18. Annual Return.
- [Section 26 (3) (a)] - In respect of every industrial establishment notified under Sub-section (5) of Section (1) of the Act, and every factory in which during the calendar year wages have been paid or, any fines have been imposed or any deduction for breach of contract or damage or loss have been made from wages, a return shall be sent in Form IV so as to reach the [Inspector] [Substituted vide O.G.E. No. 421 dated 23.3.2009.], Orissa not later than the [31st March] [Substituted vide O.G.E. No. 421 dated 23.3.2009.] following the end of calendar year to which it relates.
