22F. Application of Payment of Wages Act, 1936, to scheduled employments.—

(1) Notwithstanding anything contained in the Payment of Wages Act, 1936 (4 of 1936). the appropriate Government may, by notification in the Official Gazette, direct that, subject to the provisions of sub- section

(2), all or any of the provisions of the said Act shall with such modifications, if any, as may be specified in the notification, apply to wages payable to employees in such scheduled employments as may be specified in the notification.

(2) Where all or any of the provisions of the said Act are applied to wages payable to employees in any scheduled employment under sub-section

(1), the Inspector appointed under this Act shall, be deemed to be the Inspector for the purpose of enforcement of the provisions so applied within the local limits of his jurisdiction.] Manipur Insertion of section 22CC.—In the Minimum Wages Act, 1948 (No. 21 of 1948) below section 22C, the following section shall be inserted, namely:— “22CC.Compounding of offences.—An officer specially empowered by the State Government in this behalf by notification in the official gazette may, subject to any general or special order of the State Government in this behalf, compound any offence punishable under this Act with fine only committed for the first time either before or after the institution of the prosecution, on realization of such amount of composition fee as he thinks fit, not exceeding the maximum amount of fine fixed for the offence, and where the offence is so compounded—