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State of Haryana - Section
Section 81 in The Haryana Motor Vehicles Rules, 1993
81. Record of working hours to be maintained.
[Section 91]. - The employer of any person whose works is subject to the provisions of sub-section (1) of Section 91 shall fix the hours of work of such persons so as to conform with those provisions and shall record the working hours in the table specified below and this record will be open to inspection by any officer under the control of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] on demand :-Name of the Employee| Date | Working hours in a day | Hours of rest | Total Number of working hours in a week |
| 1 | 2 | 3 | 4 |