Section 9 in The Punjab Shops and Commercial Establishments Rules, 1958
9. Utilization of fines imposed on employees.
- Acts and omissions on the part of employees for purposes of imposition of fine and the manner in which the amount of fine so imposed is to be utilised as laid down in section 8 of the Payment of Wages Act, 1936, shall be approved by the Chief Inspector on an application duly made by the employer in that behalf.
