Section 25 in The Maharashtra Shops and Establishments Act, 1948
25. Employer to furnish identity card to employee.
- The employer shall furnish every employee in a residential hotel, restaurant or eating house an identity card which shall be produced by the employee on demand by an Inspector. Such card shall contain the following and such other particulars as may be prescribed, namely:-(a)the name of the employer;(b)the name, if any, and the postal address, of the establishment;(c)the name and age of the employee;(d)the hours of work, the interval for rest and the holiday of the employee;(e)[ the signature (with date) of the employer or manager.] [Clause (e) was added by Bombay 28 of 1952, Section 10.]
