Section 122(2) in Maharashtra Factories Rules, 1963
(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.
