Section 51 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
51. Displacement-cum-outward journey allowances sheet and return journey allowances register.
(1)Every contractor shall maintain displacement-cum-outward journey allowances sheet as required under sub-rule (2) of Rule 30 in Form XV and return journey allowance register as required under sub-rule (3) of Rule 30 in Form XVI.(2)Entries in the sheet and the register required to be maintained under sub-rule (1) shall be authenticated by the contractor or his duly authorised representative.
