Section 35 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
35.
The authorised representative of the principal employer shall record under his signature certificate at the end of all the entries in the register of wages or the wages-cum-muster roll, as the case may be, in the following form :"Certified that the amount shown in Column no has been paid to the migrant workmen concerned in my presence on..................."
