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State of Punjab - Section
Section 31 in The Punjab Minimum Wages Rules, 1950
31. Court-fees.
- The court fee payable in respect of proceedings under section 20 shall be -| (i) for every application to summon a in respect of eachwitness witness | One Rupee |
| (ii) for every application made by or on of an individualbehalf | One Rupee; |
| Serial No. | Name | Father's/Husband's name | Sex | Department | Nature and date of the offence for which fine imposed |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 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 |
| 7 | 8 | 9 | 10 | 11 |
| Serial No. | Name | Father's/Husband's Name | Sex | Department | Damage or loss caused with date |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Whether workers showed cause against deduction ? If so, enterdate and particulars of the person in whose presence the causewas shown | Date and amount of deduction imposed | Number of instalments, if any | Date on which total amount realised | Remarks |
| 7 | 8 | 9 | 10 | 11 |
| Serial No. | Name | Father's name | Department | Date and amount of advance made |
| 1 | 2 | 3 | 4 | 5 |
| Purpose(s) for which advance made | Number of instalments by which advance to be repaid | Postponement ground | Date on which amount re-paid | Remarks |
| 6 | 7 | 8 | 9 | 10 |