Section 22 in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
22. Notice and register of periods of work.
(1)Every employer shall exhibit in his industrial premises a notice in Form IV specifying clearly the daily hours of work, interval for rest and weekly holidays allowed to the employees or, as the case may be, to each.class of employees.(2)Every employer shall maintain a register showing the hours actually worked including overtime in Form V.
