Section 3(1) in The Maternity Benefit (Mines And Circus) Rules, 1963
(1)The employer of [every mine or circus] [ Substituted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975).] in which women are employed shall prepare and maintain a muster-roll in Form A and shall enter therein particulars of all women workers in [the mine or circus] [Substituted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975). ].
