Section 27 in The Minimum Wages (Central) Rules, 1950
27. [Applications [Substituted by G.S.R. 1301, dated 28.10.1960. ]
.-(1) An application under sub-section (2) of section 20 or sub-section (1) of section 21, by or on behalf of an employed person or group of employed persons shall be made in duplicate in Forms VI, VI-A or VII, as the case may be, one copy of which shall bear the prescribed Court-fee.(2)A single application under section 20, read with sub-section (1) of section 21 may be presented on behalf or in respect of a group of employed persons, if they are borne on the same establishment and their claim relates to the same wage-period or periods.]
