Section 21(4) in The Bihar Minimum Wages Rules, 1951
(4)The amount of fine or deduction mentioned in sub-rule (3) shall be such as may be specified by the State Government or any officer authorised by them in this behalf. All such deductions and all realisation thereof shall be recorded in a register maintained in Forms I, II and III, as the case may be.[A return in Form III shall be furnished annually, within a time limit as may be notified by the State Government by an employer in respect of employment in a registered factory to the Chief Inspector of Factories, Bihar, and the employer in respect of employment other than in a registered factory to the Labour Officer of the district to which it relates.] [Inserted by Notification No. VI/W3-1022/58/L-19583 dated 22.11.1958.]
