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State of Odisha - Section

Section 103 in The Orissa Factories Rules, 1950

103. Information required by the Inspector.

- The occupier, owner or Manager of a factory shall furnish any information that an Inspector may require for the purpose of satisfying himself whether any provision of the Act has been complied with or whether any order of an Inspector has been duly carried out. Any demand by an Inspector for any such information, if made, during the course of an inspection, shall be complied forthwith if the information is available in the factory, or, if made in writing, shall be complied with within seven days of the receipt thereof.