Section 3(6) in The Payment Of Wages (Mines) Rules, 1956
(6)[ The Register of Fines shall be kept at the work spot ] [Inserted by S.O. 2021, dated 12.7.1963 (w.e.f. 12.7.1963). ][or, where the employer experiences difficulty in keeping it at the work spot, at other suitable place approved by the ] [Substituted by G.S.R. 426, dated 2.3.1976 (w.e.f. 20.3.1976). ][Regional Labour Commissioner (Central)] [ Substituted by G.S.R. 99(E), dated 23.2.1983.] [in this behalf] [Substituted by G.S.R. 426, dated 2.3.1976 (w.e.f. 20.3.1976). ][and maintained up-to-date. Where no fine has been imposed on any employee in a wage-period, a "nil" entry shall be made across the body of the register at the end of the wage-period indicating also in precise terms the wage-period to which the "nil" entry relates.] [Inserted by S.O. 2021, dated 12.7.1963 (w.e.f. 12.7.1963). ]
