Section 26A(5) in The Delhi Minimum Wages Rules, 1950
(5)If the State Government or any officer authorised by it in this behalf, is satisfied that the drivers, conductors and cleaners employed by any employer are provided with card or other documents, which give in respect of such employees the particulars required for the purpose of this rule, the State Government or such Officer may by order in writing direct that any such Card or document may be provided and maintained in place of the card prescribed under this rule and the provisions of this rule shall then apply mutatis mutandis to such card or documents.
