Section 68(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(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-XII and Form-XII respectively:Provided that a combined register of wage-cum-muster roll in Form-XIV 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-XV, Form-XVI and Form-XVII respectively.(c)a register of overtime in Form-XVIII for recording therein the number of hours of, and the wages paid for overtime work, if any.
