Section 73 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
73.
The authorised representative of the principal employer shall record under his signature a certificate at the end of the entries in the register of wages or the [Register of Wages-cum-Muster Roll] [Bracketed words were Substituted for the words 'Wages-cum-Muster Roll' by G.O.Ms.No. 42, dated 25-1-1980.], as the case may be, in the following form :"Certificate that the amount shown in column No has been paid to the workman concerned in my presence on at 59
