.-(1) The registers required by sub-section (4) of section 48 of persons employed in the mine (a) below ground, (b) in open-cast workings and (c) above ground shall be maintained in Forms C, D and E respectively.(2)The entries in the register maintained in Form C shall be made at the entrance or entrances to the mine, at the time when a person against whose name the entry is made enters or leaves the mine.(3)The entries in the registers maintained in Forms D and E shall be made at suitable points on the premises of the mine with reasonable despatch, at the commencement and end of the period of work.
