Section 78 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
78. Muster Roll, Wages Registers, Deduction Register and Overtime Register:
- [(1)(a) Every contractor shall in respect of each work on which he engages contract labour [Original sub-rules (I) & (2) were substituted by G.O.Ms.No. 42, LEN & TE (Lab-II), dated 25-1-1980 pub. at.page 194-198 of RS to Pt. II. A.P. Gazette, dated 27.3.1980.] -(i)maintain a Muster Roll and register of wages in Form XVI and Form XVII respectively :Provided that a combined Register of Wages-cum-Muster Roll in Form XVIII shall be maintained by the contractor where the wage period is a fortnight or less ;(ii)maintain a Register of Deductions for damage or loss, Register of Fine and Register of Advances in Form XX, Form XXI and Form XXII, respectively ;(iii)maintain Register of Overtime in Form XXIII recording therein the number of hours of, and wages paid for overtime work, if any.(b)Every contractor shall, where the wage period is one week or more issue wage slips in Form XIX to the workmen at least a day prior to the disbursement of wages.(c)Every contractor shall obtain the signature or thumb impression of the worker concerned against the entries relating to him on the Register of Wages or Register of Wages-cum-Muster Roll, as the case may be, and the entries shall be authenticated by the initials of the contractor or his authorised representative and shall also be duly certified by the authorised representative of the principal employer in the manner provided in Rule 75.(2)In respect of establishments which are 'governed by the Payment of Wages Act, 1936 (Central Act 4 of 1936) and the rules made thereunder, or the Minimum Wages Act, 1948 (Act II of 1948) or the rules made thereunder the following registers and records required to be maintained by the contractor as employer under those Acts and the rules made thereunder shall be deemed to be registers and records to be maintained by a contractor under these rules, namely:-(a)Muster Roll;(b)Register of Wages ;(c)Register of Deductions;(d)Register of Overtime ;(e)Register of Fine ; (0 Register of Advances ; (g) Wage slip.(3)Notwithstanding anything contained in these rules, where a combined or alternative form is sought to be used by the contractor to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder or any other laws or regulations or in cases where mechanized pay rolls are introduced for better administration, alternative suitable form or forms in lieu of any of the forms prescribed under these rules, may be used with the previous approval of the Commissioner of Labour, Andhra Pradesh.
