Section 241(1) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(1)Every employer shall, in respect of each work on which he employs building workers, maintain,-(a)muster-roll and a 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 deductions 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.
