Section 78 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
78. Muster Roll, Wages Registers, Deduction Registers and Overtime Register [Sections 29 and 35 (2) (m)].
(1)In respect of establishment which are governed by the Payment of Wages Act, 1936 (4 of 1936) and the rules made thereunder, or Minimum Wages Act, 1948 (II of 1948) or the rules made thereunder, the following registers and record required to be maintained by the contractor as employer under these Acts, and the rules made thereunder 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 overtime;(e)Register of fines;(f)Register of advances.(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.(3)Notwithstanding anything contained in these rules, where a combined or alternative form is sought to be used by the contractor to avoid duplication of work of compliance with the provisions of any other Act or the rules framed thereunder or any other laws or regulations or in cases where mechanised pay rolls are introduced for better administration alternative suitable form or forms in lieu of any of the forms prescribed under these rules, may be used with the previous approval of the Labour Commissioner, U.P.
