Section 18 in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
18. [ Maintenance of register, records etc. [Substituted by Notification No. 1036 (I)/XXXVI-3-712(S)-80, dated 20th August, 1994, published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 20th August, 1994.]
(1)Every employer-(a)Employing up to ten employees shall also maintain a register in respect of attendance, and payment of wages, deductions and leave facilities in Form 'CC'.(b)Employing employees exceeding ten but not exceeding twenty-five shall maintain the register of attendance and wages in Form 'G' and also maintain a register of leave in Form 'H'.(c)Employing employees exceeding 25 shall be required to maintain a register of attendance and wages in Form 'G', a register of leave in Form 'H', a register of deductions from wages in Form 'D'.(2)Every employer employing more than 25 employees shall exhibit in his shop or commercial establishment notice containing such extracts of the Act and these rules in Hindi written in Devnagri Script, as the Chief Inspector may direct.(3)Any notice required to be exhibited under these rules shall be exhibited in such manner that it can readily be seen and read by any person whom it affects and shall be in Hindi written in Devnagri Script. Every such notice shall be renewed promptly, whenever it becomes defaced or otherwise illegible.(4)I any register or record which an employer is required to maintain under these rules, the entries relating to any day shall, as far as possible, be made on that particular day.(5)The registers and notices to be kept by the employers relating to any year shall be preserved for six years after the expiry of the year to which they relate and shall be produced before an Inspector.]
