Section 33 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
33. Maintenance of certain registers.
(1)Every employer shall, in respect of the employees employed on the industrial premises, maintain a muster roll in Form XIII, and entries therein shall be made at the commencement of the work each day.(2)[ Every employer shall provide free of cost to each home worker two books in Form XIV (hereinafter referred to as the Home workers log-book) and the home-worker shall keep a record in the log book of the quantum of raw materials received, the number of beedis or cigars supplied by him, number of standard beedies/cigars, the number of sub-standard or chhat beedis/cigars, the wages receivable and received by him for the standard baedis/cigars, sub-standard or chhat beedis/cigars. The book shall be made of good quality paper duly bind and will contain sufficient number of pages to last one year. The supply of books shall be so arranged that one book remains with home worker at all times during the period between the two successive supplies or raw materials by the employer.] [Substituted by Notification No. F. 4 (6)-4-79-Lab-XVI, dated 10-6-1980, published in Madhya Pradesh Rajpatra Part 4 (ga), dated 1-8-1980.](3)Every employer shall maintain a home workers' employment register in Form XV containing the names and particulars of all the home workers employed under him and the entries in the register shall be made and kept up-to-date on the basis of the entries in the home-workers' log books.(4)Every employer shall maintain a visitor's book in which an Inspector visiting the industrial premises may record his remarks regarding any defects that may come to his notice at the time of his inspection and the employer shall produce such book whenever required so to do by the Inspector.(5)Every employer shall maintain a register of over time work in Form XV.(6)An abstract of the Act and the rules made thereunder shall be displayed in some conspicuous part of every industrial premises.(7)Every register referred to in this rule shall be preserved for a period of three years from the date of the last entry noted therein and shall be readily available for inspection during working hours of the industrial premises.
