Section 73 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
73.
(i)Entries denoting the time and place of payment of wages and the payments actually made shall be made in the register of wages simultaneously as the payments are made.(ii)The authorised representative of the principal employer shall affix his initials against each entry and further record a certificate at the end of the entries in the following form :"Certified that the amount shown in column No.... has been paid to the workmen concerned in my presence."
