Section 25(2) in The Delhi Minimum Wages Rules, 1950
(2)A register of overtime shall be maintained by every employer in Form IV in which entries under the columns specified therein shall be made as where overtime is worked in any establishment. The register shall be kept at the work-spot and maintained up-to-date. Where no overtime has been worked in any wage period a nil entry shall be made in the register at the end of the wage period.
