Section 78 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
78. Muster Roll, Wages Registers, Deduction Register and Overtime Register.
-(1)[(a) Every contractor shall in respect of each work on which he engages contract labour] [Subrule (1) and (2) substituted by Punjab Government Notification No. GSR No. 45/CA37/70/S.35/Amd.(3)/80 dated 2-5-1980.] :-(i)maintain a Muster Roll and a Register of Wages - in Form XVI and Form XVII respectively.Provided that a combined Register of Wages-cum-Muster Roll in Form XVIII shall be maintained by the Contractor where the wage period is a fortnight or less;(ii)maintain a register of deductions for damage or loss Register of Fines and Register of Advances in Form XX, Form XXI and Form XXII, respectively;(iii)maintain a Register of Overtime in Form XXIII, recording therein the number of hours of and wages paid for, overtime work, if any;(b)Every contractor shall, where the wage period is one week or more, issue wage slips in Form XIX, to the workmen at least a day prior to the disbursement of wages;(c)Every contractor shall obtain the signature or thumb-impression of the worker concerned against the entries relating to him on the Register of Wages or Register of Muster Roll-cum-Wages, as the case may be, and the entries shall be authenticated by the initials of the contractor or his authorised representative, shall also be duly certified by the authorised representative of the principal employer in the manner provided in Rule 73.(2)In respect of establishment which are governed by the Payment of Wages Act, 1936 (Central Act 4 of 1936) and the rules made thereunder, or the Minimum Wages, Act, 1948 (Central Act 11 of 1948 or the rules made thereunder, the following registers and record) required to be maintained by a contractor as employer under those Acts and rules made the reunder shall be deemed to be registers and records to maintained by the contractor under these rules, namely :-(a)Muster Roll;(b)Register of Wages;(c)Register of deductions;(d)Register of Overtime;(e)Register of Fines;(f)Register of Advances;(g)Wage-slip.(3)Notwithstanding anything contained in these rules, where a combined or alternative form is sought to be used by the contractor to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder or any other laws or regulartions or in cases where mechanised pay rolls are introduced for better administration, alternative suitable form or forms in lieu of any of the forms prescribed under these rules, may be used with the previous approval of the Labour Commissioner, Punjab.
