Section 78(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(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.
