Section 78(2) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
(2)In respect of establishments not recovered under sub-rule (1), the following provisions shall apply, namely:(a)Every contractor shall maintain a Muster Roll Register and a Register of Wages in Form XVI and Form XVII respectively:Provided that a combined muster roll-cum-wages register in Form XVIII shall be maintained by the contractor where the wage period is a fortnight or less.(b)Where the wage period is one week or more the contractor shall issue wage slips in Form XIX to the workmen at least a day prior to the disbursement of wages.(c)Signature or thumb-impression of every worker on the register of wages or wage-cum-muster roll, as the case may be, shall be obtained and entries therein shall be authenticated by the initials of the contractor or his representative and duly certified by the authorised representative of the principal employer as required by rule 73.(d)Register of deductions, fines and advances, registers of deductions for damage or loss, register of fines and register of advances shall be maintained by every contractor in Forms XX, XXI and XXII respectively.(e)A register of overtime shall be maintained by every contractor in Form XXIII to record therein number of hours and wages paid for overtime work, if any.
