Section 35 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
35.
The authorised representative of the principal employer shall record under his signature (indicating his name and designation (within brackets) a certificate at the end of all the entries in the register of wages or the wages-cum-muster roll, as the case may be, in the following form :"Certified that the amount shown in Column No............has been paid to the migrant workman concerned in my presence on.............."Chapter-V Medical and other facilities to be provided to migrant workmen
