Section 241(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(1)Every employer shall in respect of each work on which he employs building workers, maintain-(a)muster roll and register of wages in Form XVI and Form-XVII, respectively, annexed to these rules:Provided that a combined register of wage-cum-muster roll in Form-XVIII, annexed to these rules shall be maintained by the employer where the wage period for such building worker is a fortnight or less.(b)a register of deduction for damage or loss, register of fines and register of advances in Form-XIX, Form XX and Form XXI respectively annexed to these rules;(c)a register of overtime in Form-XXII annexed to these rules, for recording therein the number of hours of and the wages paid for, overtime work, if any.
