Section 33 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
33. Maintenance of certain registers.
(1)Every employer shall in respect of the employees employed on the industrial premises maintain a muster roll in Form XIII, and entries therein shall be made at the commencement of the work each day.(2)Every employer shall provide free of cost to each home-worker two books in Form XIV (hereinafter referred to as the 'home-workers' log-books) and the home-worker shall keep a record of the daily work done by him, the number of beedis and cigars manufactured by him and the wages received by him in the said book and the supply of books shall be so arranged that one book remains with the home-workers at all times during the period between two successive supplies of raw materials by the employer.(3)Every employer shall maintain a 'home-workers' employment register in Form XV containing the names and particulars of all the home-workers employed under him and the entries in the register shall be made and kept upto date on the basis of the entries in the home-workers' log-books.(4)Every employer shall maintain a visitor's book in which an Inspector visiting the industrial premises may record his remarks regarding any defects that may come to his notice at the time of his inspection and the employer shall produce such book whenever required so to do by the Inspector.(5)Every employer shall maintain a register of overtime work in Form XVI.(6)An abstract of the Act and the rules made thereunder shall be displayed in some conspicuous part of every industrial premises.(7)Every register referred to in this rule shall be preserved for a period of three years from the date of the last entry noted therein and shall be readily available for inspection during working hours of the industrial premises.(8)[ Where the manufacturing process in any establishment has been entrusted to a contractor, the registers to be maintained under sub-rules (1),(3), (4) and (5) may be entrusted to the contractor and every such register maintained by the contractor shall be deemed to have been maintained by the principal employer.] [Added by S.O. 321, dated 27-2-1982.]
