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State of Andhra Pradesh - Section

Section 38 in Andhra Pradesh Motor Transport Workers Rules, 1963

38. Individual Control Book.

(1)No employer shall allow the operation of any motor transport vehicle unless each motor transport worker travelling with the vehicle is provided with and maintains the individual Control Book in Form No. XII. The book shall be bound with the forms in duplicate and each form shall be numbered consecutively:Provided that if the Chief Inspector is of opinion that any individual control book or similar record maintained as a part of the routine of an undertaking gives the particulars required under this rule, he may by order in writing direct that such individual control book or record be maintained in place of and treated as the individual book required under this rule.
(2)Every motor transport worker travelling with the vehicle shall make entries, daily in the individual control book and forward or hand over tohis employer original copy of the form not later than the first working day after completion of the week to which the form related. O
(3)Every employer shall maintain the original copies of the individual control book mentioned in sub-rule (2) in separate files for each motor transport worker for a period of three years and shall produce it on demand by an Inspector.
(4)Every motor transport worker travelling with the vehicle shall carry and retain with himself the individual control book for at least six months after the last entry and produce it for inspection on demand by an Inspector.Chapter-VII Miscellaneous