Section 51(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(1)Every contractor shall maintain a sheet for payment of displacement-cum-outward journey allowances as required to be paid under Sections 14 and 15 in Form XV, and a register for return journey allowances as required to be paid under Section 15 in Form XVI.
