Section 73 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
73. Register of wages [Sections 21 (2) and 35 (2) (1)].
- The authorised representative of the principal employer shall record under his signature a certificate at the end of the entries of the register of Wages or the Wages-cum-Muster Roll, as the case may be, in the following form:"Certified that the amount shown in column no............has been paid to the workman concerned in my presence on.....at......"
