Section 78(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
(1)In respect of establishments which are governed by the Payment of Wages Act, 1936 (4 of 1936) and the Rules made thereunder, or the Minimum Wages Act, 1948 (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 contractor under these Rules:-(a)Muster Roll;(b)Register of Wages;(c)Register of Deductions;(d)Register of Overtime;(e)Register of Fines; and(f)Register of Advances.
