Section 14 in The M.P. Payment of Wages Rules, 1962
14. Procedure in imposing fines and deductions.
- No fine shall be imposed on and no deduction for damage or loss shall be made from the wages of an employed person until the person competent to impose the fine or make the deductions has intimated in writing or explained personally to the said person the act or omission, or damage or loss, in respect of which the fine or deduction is proposed to be imposed or made and the amount of the fine or deduction which it is proposed to impose or make and has heard and recorded his explanation in the presence of at least one other person.
