Section 3(1) in Bihar Maternity Benefit Rules, 1964
(1)The employer of every establishment in which women are employed shall prepare and maintain a muster roll in Form "A" and shall enter therein particulars of all women workers employed in the establishment, in the manner required therein:Provided that the Inspector, if he is satisfied that any register or record maintained by any establishment in any other form furnishes all the required particulars, may in writing direct that the said Register or record be treated as muster roll for the purposes of this Rule.
