Section 78(5) in Maharashtra Factories Rules, 1963
(5)A record of all cases, accident and sickness treated at the room shall be kept and produced to the Inspector or Certifying Surgeon when required.Explanation. - For the purpose of this rule, "qualified medical practitioner" means a person holding a qualification granted by an Authority specified in the Schedule to the Indian Medical Degrees Act, 1916 or in the Schedules to the Indian Medical Council Act, 1956.]
