Section 14(a) in The Punjab Payment of Wages Rules, 1937
(a)if the amount of fine proposed to be imposed or the deduction proposed to be made exceeds one rupee, serve a show-cause notice in writing on the said person for the act or omission, or damage or loss, in respect of which the fine or deduction is proposed to be imposed or made, as the case may be, mentioning the amount of fine or deduction which it is proposed to impose or make and shall before imposing the fine or making the deduction take into consideration the explanation, if any, tendered by that person;
