Section 241(1) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(1)Every employer shall, in respect of each work on which he employs building workers, maintain,-(a)muster roll and a register of wages in Form XVI and Form XVII, respectively, under Schedule XIII to these rules:Provided that a combined register of wage-cum-muster roll in Form XVIII under Schedule XIII to these rules shall be maintained by the employer where the wage period for such building worker is a fortnight of less;(b)a register of deductions for damage or loss, register of fines and register of advances in Form XIX, Form XX and Form XXI, respectively, under Schedule XIII to these rules; and(c)a register of overtime in Form XXII under Schedule XIII to these rules for recording therein the number of hours of, and the wages paid for, overtime work, if any.
