Section 73 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
73.
- The authorised representative of the principal employer shall record under his signature a certificate at the end of the entries in the Register of [Register of Wages or the Wages-cum-Muster Roll] [Substituted by Punjab Government Notification No. GSR No. 45/CA37/70/S.35/Amd.(3)/80 dated 2-5-1980.], as the case may be, in the following form:"Certified that the amount shown in column No. ................. has been paid to the workman concerned in my presence on ............. at ...."
