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State of Bihar - Section
Section 23 in Bihar Payment of Wages Rules, 1937
23. Penalties.
- Any breach of Rules 3, 4, 5, 6, 8, 12, 15, and 18, of these Rules shall be punishable with fine which may extend to two hundred rupees.Form I(Rule 3)Register of Fines...............Factory.............| Serial No. | Name. | Father's name | Department. | Act or omission for which fine imposed. | Whether workman 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. |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Serial No. | Name. | Father's name. | Department. | Damages or loss caused. | Whether workers showed cause against deduction ornot if so, enter date. | Date and amount of deduction imposed | No. of instalment, if any | Date on which total amount realised. | Remarks. |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Serial no. | Name. | Father's name | Department. | Date and amount of advance made. | Purpose (s) for which advance made. | No. of instalments by which advance to be repaid | Postponement granted. | Date on which total amount repaid. | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |