Section 51(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)Every contractor shall maintain a Register of displacement-cum-outward journey allowance paid to the migrant workmen as required under Sections 14 and 15 of the Act in Form XV, and also a register of return journey allowances paid to them under Rule 22 in Form XVI.
