6L. [ Duty of an employer to maintain muster-rolls of workmen. [Inserted by U.P. Act No. 1 of 1957.]
- Notwithstanding that workmen in any industrial establishment have been laid off, it shall be the duty of every employer to maintain for the purposes of Sections 6-J to 6-R a muster-roll, and to provide for the making of entries therein by workmen who may present themselves for work at the establishment at the appointed time during normal working hours.]
