(1)The Manager of every factory in which workers are exempted under Section 64 or 65 from the provisions of Section 51 or 54 shall keep a muster roll in Form No. 10 showing the normal piece work rate of pay or the rate of pay per hour, of all exempted employees. In this muster roll, shall be correctly entered the overtime hours of work and payments therefore of all exempted workers. The muster roll in Form No.10 shall always be available for inspection.(2)The cash equivalent of the advantage accruing through the concessional sale to a worker of food grains and other articles shall be computed at the end of every wage period fixed under the provisions of the Payment of Wages Act, 1936.(3)For the purposes of computing cash equivalent of the advantage accruing through the concessional sale to a worker of food grains and other articles, the difference between the value of food grains and other articles at the average rates in the nearest market prevailing during the wage period in which overtime was worked and value of food grains and other articles supplied at concessional rates shall be calculated and allowed for the number of overtime hours worked.(4)Period of overtime worked shall be entered in overtime slips in duplicate, a copy of which duly signed by the Manager or by a person duly authorized by him shall be given to the worker immediately after completion of the overtime work.Sub-rules (2) and (3) shall not apply to any Federal Railway Factory whose alternative method of computation has been approved by the State Government;Provided that if the Inspector is of opinion that any muster roll or register maintained as part of the routine of a factory gives in respect of any or all the workers in the factory, the particulars required in the form prescribed under this rule, he may by order in writing direct that such muster roll or register shall to the corresponding extent, be maintained in place of an treated as, the overtime muster roll for exempted workers in the factory.
