Section 53(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)All registers and other records required to be maintained under the Act and Rules, shall be maintained complete and up-to-date, and, unless otherwise provided for, shall be kept at an office or the nearest convenient building, within the precincts of the workplace or at a place, if any, specified by the Inspector on the specific request made by the contractor in this behalf.
