Section 26(1) in The Punjab Minimum Wages Rules, 1950
(1)A register of wages shall be maintained by every employer at the work-spot and kept in such form as may be notified by the State Government and shall include the following particulars :(a)the minimum rates of wages payable to each person employed;(b)the number of days for which each employed person worked over- time for each wage period;(c)the gross wages of each person employed for each wage period;(d)all deductions made from wages with an indication in each case of the kinds of deductions mentioned in sub-rule (2) of rule 21;(e)the wages actually paid to each person employed for each wage period and the date of payment.
