Section 23(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)In the pass-book referred to in clause (b) of sub-section (1) of Section 12, the following additional particulars shall be indicated, namely: -(a)the date of recruitment;(b)the date of employment;(c)total attendance/unit of work done (in respect of piece rated migrant workman) total wages earned/deductions, if any, made/ net amount paid and signature of contractor or his duly authorised representative with date; and these entries shall be made separately in respect of each wage period within three days from the date of payment;(d)name and address of the next of kins of migrant workman.
