(1)The Manager of every factory in which workers are exempted under Section 69 or 65 from the provisions of Section 51 or 54 shall keep a muster roll in Form No. 11. In this muster roll shall be correctly entered the overtime hours of work and payment therefore of all exempted workers. The muster roll in Form No. 11 shall always be available for inspection.The overtime wages accruing during the wage period shall be paid in accordance with Section 5 of the Payment of Wages Act, 1936.(2)[ The period of overtime worked shall also be entered in overtime slips in duplicate, in Form No. 12 a copy of which duly signed by the Manager or by person duly authorised by him shall be given to the worker immediately after completion of the overtime work.] [Renumbered by Notification No. 3688-4113-XVI, dated 1-6-1968.]Notice prescribed under sub-section (8) of Section 61
