Section 20 in The Punjab Shops and Commercial Establishments Act, 1958
20. Records.
(1)The employer of every establishment shall in the prescribed form and manner, keep exhibited in the establishment a notice setting forth the close day, the working hours and the period of interval of employed persons, if any, and such other particulars as may be prescribed.(2)The employer of any establishment, about the business of which persons are employed, shall in the prescribed form and manner, keep a record of the working hours, rest intervals and the amount of leave taken by every person employed about the business of an establishment and particulars of all overtime employment shall be separately entered in the record. [-] [The words 'such entries for the day shall be made while the employee is at the disposal of the employer' omitted by Punjab Act No. 1 of 1964, section 13.](2A)[ The employer of every establishment, about the business of which persons are employed, shall mark the attendance of every employee in the register maintained for the purpose within one hour of the start of duty and in the case of overtime every entry regarding the commencement or closure of overtime shall respectively be made before or after such commencement or closure.] [Inserted by Punjab Act No. 1 of 1964, section 13.](3)The employer of every establishment shall keep a photograph of each employee who has completed three months continuous service in the establishment :Provided that where such employee fails to supply such photograph to the employer within fifteen days of the completion of such service, his failure so to do shall be recorded by the employer under the signature of the employee.(4)The employer of every establishment shall for the purposes of this Act maintain such other records and registers and display such other notices as may be prescribed.(5)In the case of any contravention of the foregoing provisions of this section, the employer of an establishment shall be liable, on conviction, to a fine not exceeding five rupees for every day on which the contravention occurs or continues.(6)If any person with intent to deceive makes or causes or allows to be made, in any such record, register or notice as aforesaid an entry which is to his knowledge false in any material particular, or wilfully omits or causes or allows to be omitted from any such record, register, or notice an entry required to be made therein, he shall be liable, on conviction, to imprisonment for a term not exceeding three months or to a fine which shall not be less than twenty-five rupees and may extend to two hundred rupees or both.
