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State of Maharashtra - Section

Section 122 in Maharashtra Factories Rules, 1963

122. Muster-roll.

(1)The manager of every factory shall maintain a muster-roll of all the workers employed in the factory in Form 29 showing (a) the name of each worker, (b) the nature of his work, and (c) the daily attendance of the worker.
(2)The muster-roll shall be written up afresh each month and shall be preserved for a period of 3 years from the date of last entry in it:Provided that if the daily attendance is noted in respect of adults and child-workers in the Registers of Workers in Forms 17 and 19, respectively, or the particulars required under sub-rule (1) are noted in any other register, and such registers are preserved for a period of 3 years from the date of last entry in them a separate muster-roll required under sub-rule (1) need not be maintained.