(1)Every employer who has obtained approval under sub-section (1) of section 8 to a list of acts and omissions in respect of which fines may be imposed, shall maintain a Register of Fines in Form I.(2)The list of acts and omissions in respect of which fines may be imposed, shall be entered in the Register of Fines, at the beginning.(3)At the beginning of the Register of Fines, there shall also be entered serially numbered the approved purpose or purposes on which the amount of the fines realised is to be expended.(4)At the end of every month, the amounts realised as fines shall be totalled and carried forward, after deduction of disbursement, if any, as per Part II of Form I.(5)When any disbursements are made from the amounts of the fines realised a deduct entry of the amount so expended shall be made in the Register of Fines, and a voucher or receipt in respect of the amount shall be affixed to the register. If more than one purpose has been approved, the entry of the disbursement shall also indicate the purpose for which it is made.(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). ]
