Section 33(a) in Occupational Safety, Health and Working Conditions Code, 2020
(a)maintain register in prescribed form, electronically or otherwise, containing such particulars of workers as may be prescribed by the appropriate Government including,-(i)work performed by them;(ii)number of hours of work constituting normal working hours in a day;(iii)day of rest allowed in every period of seven days;(iv)wage paid and receipts given therefor;(v)leave, leave wages, overtime work, attendance and dangerous occurrences; and(vi)employment of adolescent;
