Section 119(1) in Maharashtra Factories Rules, 1963
(1)Annual returns - On or before the 1st February of each year, an annual return in duplicate in Form 27 relating to the following matters,-(a)average number of workers employed daily and normal hours worked per week;(b)leave with wages;(c)number of discharged or dismissed workers;(d)wages in lieu of leave;(e)compensatory holidays;(f)canteens in the case of factories wherein more than 250 workers ordinarily employed;(g)creches in the case of factories wherein more than 50 women-workers are ordinarily employed;(h)shelters, rest-rooms, and lunch-rooms in the case of factories wherein more than 150 workers are ordinarily employed;(i)[ accidents and statistics.] [Inserted by G.N., dated 13.10.1981.](j)[ Such other matters or items as may be prescribed in Form 27.] [Inserted by G.N., dated 29.7.1985.]
