(3)[ (i) No worker shall be required or allowed to work unless he/she has in his/her possession attendance card with upto date entries, in Form No. 25-A to be supplied by the occupier. The attendance card shall always remain with the worker. The manager or his agent shall demand it only to make relevant entries therein, whenever necessary.] [Inserted by Punjab Government Notification No. GSR/94/CA/63/GSR.48/Section 112/Amd. (2)84, dated 31st October 1984.](ii)if a worker loses his attendance card, the manager shall provide him/her with another copy duly completed from his record on payment of twenty-five paise within two days of the payment.]
