Section 16 in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
16. Register to be maintained under Section 11 of the Act.
(1)Every occupier of establishment shall maintain a register in respect of children employed or permitted to work, in Form A.(2)The register shall be maintained on an yearly basis but shall be retained by the employer for a period of three years after the date of the last entry made therein.
