Section 2(2) in The Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017
(2)If the combined register referred to in sub-rule (1) is required for inspection by the concerned Inspector appointed under any of the enactments referred to in the said sub-rule, the concerned persons shall make available the combined registers or provide the necessary particulars for the purposes of accessing the information, as the case may be.
