Applicable to persons employed in
factory or industrial and other establishments, plantation, construction of
buildings etc., and drawing wages (total remuneration ) of less than Rs. 1600/-
per month. 1.
To disburse wages before 7th of each months
if employing less than 1000 persons and before 10th in all other cases. 2.
To disburse earned wages before the expiry of
second working days in case of termination of the employment either by employer
and employee. 3.
Not to make any deduction from the wages
other than the list indicated under Section 7 of the Act. 4.
Not to impose any fine unless the acts and
omissions got approved by the State Government (in terms of Section. 8) 5.
Any deduction for absence from duty or damage
or loss should be in terms of Section 9, 10 and 11 only. 6.
All deductions for recovery of advances,
loans, payment to co-operative societies shall be in terms of Section 12, 12A
and 13. 7.
To maintain register of fines, deduction for
damage or loss to be maintained in prescribed Common register of fines. 8.
To maintain register of wages in prescribed
Common Muster Roll cum Register of Wages. 9.
To display the notice in Form 6 specifying
rates of wages for different categories of employees and date of payment. 10.
To obtain prior permission from the
government for acts and omissions on which fine can be imposed. 11.
To submit common annual return. Failure to comply with certain
provisions of the Act may attract imprisonment of 1 month to 6 moths or fine of
Rs.200/- to Rs. 3,000/- or both. For Factories: CIF &B For others : Labour Department.KARNATAKA PAYMENT OF
WAGES RULES, 1963