- A Register of wages in Form III shall be maintained [up-to-date] [ Inserted by G.S.R. 99(E), dated 23.2.1983.] and kept at the work-spot, [or, where the employer experiences difficulty in keeping it at the work-spot, at other suitable place approved by the ] [Substituted by G.S.R. 426, dated 2.3.1976 (w.e.f. 20.3.1976). ][Regional Labour Commissioner (Central) in this behalf] [ Substituted by G.S.R. 99(E), dated 23.2.1983.][by every employer in proof of payment of wages. The rates of wages for all classes of workers shall be entered at the beginning of the Register.] [Substituted by G.S.R. 426, dated 2.3.1976 (w.e.f. 20.3.1976). ]
