Section 53(5) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
(5)Where no deduction has been made or fine has been imposed or no overtime has been worked during any wage period, a 'NIL' entry shall be made across the body of the register at the end of every wage period, indicating also in precise terms the wage period of which the 'NIL' entry relates in the respective registers maintained in Forms XIX, XX and XXI, respectively.
