Section 10 in The Orissa Payment of Wages Rules, 1936
10. Application in respect of fines.
- Every employer requiring the power to impose fines in respect of any acts and omissions on the part of the employed persons shall send to the Labour Commissioner, Orissa-(a)a list, in English, in duplicate, clearly defining such acts and omissions;(b)in cases where the employer himself does not intend to be the sole person empowered to impose fines, a list, in duplicate, showing those appointments in his factory of which the incumbents may pass orders imposing fines and the class of such appointment may impose fine.
