Section 239(1) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(1)Every employer shall, in respect of each work on which he employs building workers maintain-(a)Muster roll and a register of wages in Form XVI and Form XVII: Provided that a combined register of wage-cum-muster roll in Form-XVIII annexed to these rules shall be maintained by the employer where the wage period for such building worker is a fortnight or less;(b)a register of deductions for damage of roll, register of fines and register of advances in Form-XIX Form-XX and Form-XXI respectively;(c)a register of overtime in Form-XXII annexed to these rules for recording therein the number of hours of and the wages paid for overtime work, if any.
