Section 15 in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
15. Register of beneficiaries.
Every employer shall maintain a register in such form as may be prescribed showing the details of employment of beneficiaries employed in the building or other construction work undertaken by him and the same may be inspected without any prior notice by the Secretary of the Board or any other officer duly authorised by the Board in this behalf.
