Section 29 in The Minimum Wages (Madhya Pradesh) Rules, 1958
29. Form of registers and records.
(1)A register of wages shall be maintained by every employer at the workspot in Form XI.(2)Wage-slips in Form XII containing such particulars as may be notified by the Government shall be issued by every employer to every person employed by him at least a day prior to the disbursement of wages. But in cases, where payment of wages is made on every day the work was done, it shall be issued on the very same day.(3)Every employer shall get the signature or the thumb impression of every person employed on the wage-book and wage slip. The authentication shall be duly signed by the employer.(4)Entries in the wage books and wage slips shall be authenticated by the employer or any person authorised by him in this behalf.(5)A Muster Roll shall be maintained by every employer at the workspot and kept in Form V.
