Section 78(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(2)In respect of establishment which are governed by the Payment of Wages Act, 1936 (Central Act 4 of 1936) and the rules made thereunder, or the Minimum Wages, Act, 1948 (Central Act 11 of 1948 or the rules made thereunder, the following registers and record) required to be maintained by a contractor as employer under those Acts and rules made the reunder shall be deemed to be registers and records to maintained by the contractor under these rules, namely :-(a)Muster Roll;(b)Register of Wages;(c)Register of deductions;(d)Register of Overtime;(e)Register of Fines;(f)Register of Advances;(g)Wage-slip.
