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State of Bihar - Section

Section 14 in Bihar Payment of Wages Rules, 1937

14. Procedure in imposing fines and deductions.

- Any person desiring to impose a fine on an employed person or to make deduction for damage or loss shall explain personally to the said person the act or omission, or damage or loss, in respect of which the fine or deduction is proposed to be imposed and the amount of fine or deduction, which it is proposed to impose, and shall hear his explanation in the presence of at least one other person.