Section 241(3) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(3)In respect of establishment to which the Payment of Wages Act, 1936 (Central Act 4 of 1936) or Minimum Wages Act, 1948 (Central Act 11 of 1948) or the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act 37 of 1970) applies, the following registers and records required to be maintained by an employer under any of such Acts or the rules made thereunder, shall be deemed to be the registers and records maintained by the employer under these rules, namely:-(a)muster roll;(b)register of wages;(c)register of deductions;(d)register of overtime;(e)register of fines; and(f)register of advances.
