Section 22 in The Payment Of Wages (Mines) Rules, 1956
22. [ Penalties [Substituted by S.O. 3844, dated 18.11.1970. ]
.- Whoever, being required under these rules, to maintain any register or records or to furnish an information or return fails to maintain such register or record or to furnish such information or return or fails to observe provisions of any of these rules shall, for each such offence, be punishable with fine which may extend to five hundred rupees:Provided that an employer who maintains the required register or record or furnishes the required return without making up-to-date entries therein, or fails to display notices shall be punishable with fine which may extend to two hundred rupees:][Provided further that no penalty shall be imposed on any person under this rule without giving him a reasonable opportunity of being heard.] [ Inserted by G.S.R. 1383, dated 27.9.1977.]
