Section 48 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
48. Muster roil, wages register and deduction register [Section 30(1)].
- Every employer shall maintain in respect of each work on which he employs building workers -(a)Muster roll and a register of wages in Form-7 and Form-8, respectively -Provided that a combined register of wage-cum-muster roll in Form-9 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 deductions for damage or loss, register of fines and register of advances in Form-10, Form-11, and Form-12, respectively annexed to these rules.
