(1)The employer of every establishment in which women are employed shall prepare and maintain a muster roll in Form "A" and shall enter therein particulars of all women workers employed in the establishment, in the manner required therein:Provided that the Inspector, if he is satisfied that any register or record maintained by any establishment in any other form furnishes all the required particulars, may in writing direct that the said Register or record be treated as muster roll for the purposes of this Rule.(2)All entries in the muster roll shall be made in ink and maintained up to date and it shall always be made available for inspection by the Inspector during the normal working hours of establishment.(3)The employer may enter in the muster roll such other particulars as may be required for any other purpose of the Act.(4)Every muster roll shall be preserved for a period of two years form the date of the last entry made therein and shall be produced before an Inspector whenever required within the said period.
