Section 22 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
22. Notice and register of periods of works.
(1)Every employer shall exhibit in his industrial premises a notice in Form IV specifying clearly the daily hours of work, intervals for rest and weekly holiday allowed to 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 over time in Form V.
