Section 15 in The Punjab Payment of Wages Rules, 1937
15. Information to paymaster.
- The person imposing a fine or directing the making of deduction for damage or loss shall at once inform the Pay master [and the workman] [Inserted vide No. G.S.R. 18/C.A. 4/36/Section 26/Amendment (2)/81, dated 13th March, 1981.] of all particulars so that the register prescribed in rule 3 or rule 4 may be duly completed.
