[Cites 0, Cited by 0]
[Entire Act]
State of Punjab - Section
Section 23 in The Punjab Payment of Wages Rules, 1937
23. Penalties.
[Section 26(4)] - Any breach of rules [-] [Omitted by Punjab Government, Labour Department Notification No. GSR70/CA4/Section 26/65, dated 27.3.1965.] 3, 4, 5, 6, 8, 12, 15 and 18 of these rules shall be punishable with the fine which may extend to 200 rupees.Form IRegister of Fines_________________Factory| Serial No. | Name *[and Token No. or Key No.] | Father's Name | Department **[or section] | Act or omission for which fine imposed |
| 1 | 2 | 3 | 4 | 5 |
| Whether workmen showed cause against fine or not, if so,enter date | Rate of wages | Date and amount of fine imposed | Date on which fine realised | Remarks |
| 6 | 7 | 8 | 9 | 10 |
| Serial No. | Name *[and Token No. or Key No.] | Father's Name | Department **[or section] | Damage or loss caused |
| 1 | 2 | 3 | 4 | 5 |
| Whether workmen showed cause against deduction or not; if so,enter date | Date and amount of deduction imposed | Number of instalments, if any | Date on which total amount realised | Remarks |
| 6 | 7 | 8 | 9 | 10 |
| Serial No. | Name *[and Token No. or Key No.] | Father's Name | Department **[or section] | Date and amount of advance made |
| 1 | 2 | 3 | 4 | 5 |
| Purpose(s) for which advance made | Number of instalments by which advance to be repaid | Postponements granted | Date on which total amount repaid | Remarks |
| 6 | 7 | 8 | 9 | 10 |