Section 38(1) in The Tamil Nadu Catering Establishments Rules, 1959
(1)Every employer shall maintain a register of employment in [Form No. XIV] [Substituted by G.O. (D) No. 1088, Labour and Employment (H-1), dated the 19th August, 2004 with effect from 16th March, 2005, for 'Form No. XI'.] Wherein entries relating to hours of work including overtime work, if any, shall be made at the time of commencement of work on each day.
