Section 53 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
53. Maintenance and preservation of registers.
(1)All registers and other records required to be maintained under the Act and Rules, shall be maintained complete and uptodate, and unless otherwise provided for, shall be kept at an office or the nearest convenient building within the precincts of the workplace or at a place, if any, specified by the Inspector on the specific request made by the contractor in this behalf.(2)All the registers shall be maintained legibly in Hindi or wherever necessary in English with the prior permission of the Chief Inspector of Migrant Workmen.(3)All the registers and other records shall be preserved in original for a period of three calendar years from the date of last entry made therein(4)All the registers, records and notices maintained under the Act or Rules shall be produced on demand before the Inspector or the Chief Inspector of Migrant Workmen or any other authority under the Act or any person authorised in that behalf by the State Government.(5)Where no deduction or fine has been imposed or no overtime has been worked during any wage period, a 'NIL' entry shall be made across the body of the register at the end of every wage period indicating also in precise terms the wage period to which the 'NIL' entry relates in the respective registers maintained in Forms XIX, XX and XXII respectively.
