Section 68(3) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(3)In respect of an establishment to which the Payment of Wages Act, 1936 (Central Act No.4 of 1936), or Minimum Wages Act, 1948 (Central Act No. 11 of 1948) or the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act No. 37 of 1970) applies the following register and records required to be maintained by an employer under any of such Act or the rules made there under, shall be deemed to be the registers and records maintained by the employer under these rules, namely;-(a)muster roll;(b)register of wages;(c)register of deductions;(d)register of overtime;(e)register of fines;(f)register of advances;(g)combined register of wages-cum-muster roll.
