Section 6 in The Payment Of Wages (Mines) Rules, 1956
6. [ Preservation and maintenance of registers [Substituted by S.O. 3844, dated 18.11.1970. ]
.- (1) Every register maintained under the Act or these rules shall be preserved for a period of three years after the date of the last entry made therein ][at the works-pot or where the employer experiences difficulty in keeping them at the work-spot, at other suitable place approved by the Regional Labour Commissioner (Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983. ][in this behalf.] [Substituted by S.O. 3844, dated 18.11.1970. ](2)The registers maintained under the Act or these rules shall be maintained in English and in Hindi, or in the language understood by the majority of the persons employed in the mine:Provided that where a register is maintained in Hindi or any other language a true translation thereof in English shall also be maintained.[6-A. Production of registers and other records [Inserted by S.O. 3844, dated 18.11.1970. ].- All registers and records required to be maintained by the employer under these rules shall on demand be produced before the Inspector:Provided that where an establishment has been closed, the Inspector may demand the production of the registers and records in his office or such other public place as may be nearer to the employer.]
