Section 36 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
36. Maintenance of registers and display of notices.
(1)Every employer shall maintain a muster roll in Form No. XII and entries therein shall be made at the commencement of the work.(2)Every employer shall maintain a visit book in which an Inspector visiting the beedi industrial premises may record his remarks regarding any defects that may come to his notice at the time of his inspection and shall produce it whenever required to do so.(3)Every employer shall maintain a register of overtime work in Form No. XIII.(4)An abstract of the Act and the rules made thereunder shall be displayed in every beedi industrial premises in such form as the Government may, by notification in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.], specify.(5)Any notice required to be exhibited under these rules shall be exhibited in such manner that it can be readily seen and read by any person whom it affects and shall be renewed whenever it becomes defaced or otherwise ceases to be clearly legible.(6)The registers referred to in these rules shall be preserved for a period of three years from the date of the last entries noted in them and shall be readily available in the beedi industrial premises for inspection during all working hours of the beedi industrial premises.
