Section 25 in The M.P. Payment of Wages Rules, 1962
25. Application of rules to Industrial Establishment.
- Where the provisions of the Act have been extended to any industrial establishment under sub-section (5) of Section 1 of the Act, every reference in these rules Lo-(a)a factory shall be deemed to include also a reference to such industrial establishment; and(b)Chief Inspector of Factories shall be deemed to be a reference to the Commissioner of Labour.
