Section 51(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)In respect of an establishment to which the Payment of Wages Act, 1936 (4 of 1936) or Minimum Wages Act, 1948 the Contract Labour (Regulation and Abolition) Act, 1970 applied the following registers and records required to be maintained by an employer under any of such Acts or the rules made thereunder, shall be deemed to be the registers and records maintained by the employer under these rules, namely -(i)muster roll;(ii)register of wages;(iii)register of deductions;(iv)register of overtime;(v)register of fines;(vi)register of advances;(vii)combined register of wages-cum-muster roll.
