Section 51 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
51. Displacement-cum-outward journey allowances sheet and return journey allowances register.
(1)Every contractor shall maintain a sheet for payment of displacement-cwm-outward joruney allowances as required to be paid under Sections 14 and 15 of the Act in Form XV and a register for return journey allowance as required to be paid under Section 15 of the Act in Form XVI.(2)Entries in the sheet and the register required to be maintained under sub-rule (1) shall be authenticated by the Contractor or his duly authorised representative.
