Section 80 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
80.
(1)All registers and other records required to be maintained under the Act and Rules, shall be maintained complete and upto date and, unless otherwise provided for, shall be kept at an office or the nearest convenient building within the precincts of the work-place [x x x] [The words or at a place within a radius of three kilometres' were omitted by G.O.Ms.No. 42, dated 25-1-1980.].(2)such registers shall be maintained legibly in English or Telugu.(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 therein.(4)All the registers, records and notices maintained under the Act or rules shall be produced on demand before the inspector 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 the wage period indicating also in precise terms, the wage period to which the 'nil' entry relates, in the respective registers maintained in Forms XX, XXI and XXIII respectively.
