Section 52(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
(1)In respect of establishments which are governed by the Payment of Wages Act, 1936 and the rules made thereunder or the Minimum Wages Act, 1948, and the rules made thereunder, or Contract Labour (Regulation and Abolition) .Act, 1970 and the rules made thereunder, the following registers and records required to be maintained by the contractor as employer under these Acts and the Rules shall be deemed to be register and records to be maintained by the contractor under these Rules :(a)muster roll;(b)register of wages;(c)register of deductions;(d)register of fines;(e)register of overtime;(f)register of advances.
