Section 242(3) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(3)In case, if the employer maintain registers, records and reports in electronic form, such registers, records or reports, shall also be taken into consideration by the inspector for the purpose of examination of any register or record required to be kept under the Act and the rules made thereunder and require the production thereof for inspection.]
