Section 6 in The M.P. Payment of Wages Rules, 1962
6. Maintenance of Registers.
(1)The registers required by Rules 3, 4, 5 and 17 shall be preserved by the employer-(a)for twelve months after the date of the last entry made in them; or(b)for such longer period, as the Inspector may require in any particular case; or(c)as may be required by any law or rule or order of a Court or other competent authority.(2)In the event of closure of a factory, the pay-master shall forthwith intimate to the Inspector the place where the registers referred to in sub-rule (1) above shall be available for inspection and notwithstanding the closure the person who was pay-master at the time of the closure shall continue to be liable to preserve them for the period prescribed in sub-rule (1).(3)Any person who succeeds the pay-master shall take charge of all the registers required lo be preserved under clause (a) of sub-rule (1) of Rule 6 and if any such register it not available he shall immediately make a report to the Inspector.
