Section 22(3) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(3)Any person desiring to impose a fine on an employed person or to make a deduction for damage or loss caused by him shall explain to him personally and also in writing the act or omission or the damage or loss, in respect of which fine or deduction is proposed to be imposed or made and give him an opportunity to offer any explanation in the presence of another person. The amount of the said tine or deduction shall also be intimated to him.
