(2)The muster roll shall be written up afresh each month and shall be preserved for a period of three years from the date of last entry in it:Provided that if the daily attendance is noted in respect of adult and child workers in the registers of workers in Form Nos. 13 & 15 respectively, or the particulars required under sub-rule (1) are noted in any other registers and such registers are preserved for a period of three years from the date of last entry in them, a separate muster roll required under sub-rule (1) need not be maintained.
