Section 4 in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994
4. Maintenance of register under Section 11.
(1)Every occupier of an establishment shall maintain a register in respect of children employed or permitted to work in form 'A'.(2)The register shall be maintained on yearly basis but shall be retained by the employer for a period of three years, after the date of the last entry made therein.
