Section 25 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
25. Notice and register of periods of work.
(1)Every employer shall exhibit in his industrial premises a notice in Form V `specifying clearly the daily hours of work, intervals for rest and weekly holiday allowed to the 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 overtime in Form VI.
