Section 241(2) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(2)Every employer shall, in respect of each work on which he engages building workers,-(a)issue where the wage period is one week or more, wage book to each of such building worker in Form XXIII annexed to these rules to such building workers in which entries shall be made at least a day prior to the disbursement of wages to them;(b)issue a service certificate to each of such building worker in Form XXIV annexed to these rules to such building workers on termination of his service on account of completion of such work or for any other reason;(c)obtain signature or thumb-impression of each such building worker against entries relating to him on the register of wages or muster-roll-cum-wages register, as the case may be, and such entries shall be authenticated by the employer or his authorised representative.
