Section 52(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(1)In respect of establishments which are governed by the Payment of Wages Act, 1936 and the rules made thereunder or the Minimum Wages Act, 1948 and the rules made thereunder, or Contract Labour (Regulation and Abolition) Act, 1970 and the rules made thereunder the following registers and records required to be maintained by the contractor as employer under those Acts and rules shall be deemed to be registers and records to be maintained by the contractor under these rules ;(a)Muster Roll;(b)Register of wages;(c)Register of deductions;(d)Register of fines;(e)Register of over-time;(f)Register of advances.
