Section 80 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
80.
(1)All registers and others records required to be maintained under the Act and these rules, shall be maintained, complete and up-to-date, and unless otherwise provided for, shall be kept at an office or the nearest convenient building within the precints of the work place or at a place within a radius of three kilometres.(2)Such registers shall be maintained legibly in English, Hindi or Punjabi.(3)All the registers and other records shall be preserved in original for a period of three calendar years from the date of last entry therein.(4)All the registers, records and notices maintained under the Act or rules shall be produced on demand before the Inspector or any other authority under the Act or any person authorised in that behalf by the Government.(5)Where no deduction of fine has been imposed or no overtime has been worked during any wage period, a "nil" entry shall be made across the body of the register at the end of the wage period indicating also in precise terms the wage period to which the "nil" entry relates, in the respective registers maintained in Form XX, XXI and XXIII, respectively.
