(5)A record of all cases of accident and sickness treated at the room shall be kept and produced to the Inspector or Certifying Surgeon when required.[Explanation. [Added by Notification No. 385 (LD)/XXXVI-A-2027 (SM)-62, dated, July 17, 1964 published in U.P. Gazette Part I-A dated July 25, 1964.] - In this rule 'registered medical practitioner' means a person holding a qualification granted by any of the authorities specified in the schedule to the Indian Medical Degrees Act, 1916 (Act No. VIII of 1916), or in the schedules to the Indian Medical Council Act, 1956.]Canteens[Sections 46 and 112]
