Section 241(10) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(10)In case, where during a wage period, no deduction has been made from the wage of a building worker or no fine has been imposed on such building worker or no overtime work has been performed by such building worker or no payment has been made for overtime work to such building worker, a "nil" shall be made against such wage period at the appropriate place in the relevant register maintained in Forms XIX, XX, XXI or XXII, as the case may be.
