Section 26(1) in The Delhi 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 rate of wages payable to each person employed.(b)The number of days for which each employed person worked overtime 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.
