Section 96(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)Any person, who is required under this Code or the rules or regulations or bye-laws or order made thereunder, to-(i)maintain any register or other document or to file returns, omits or fails to maintain such register or document or to file such returns; or(ii)produce any register or plan or record or report or any other document, omits or fails to produce such register or plan or record or report or such other document,he shall be liable to penalty which shall not be less than fifty thousand rupees but which may extend to one lakh rupees.
