Section 72 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
72.
The authorised representative of the principal employer shall record under his signature a certificate at the end of the entries in the Register of Wages or the Wage-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 workman concerned in my presence on.......... at........"Chapter-VII Registers and records and collection of statistics
