Section 227(1)(e) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(e)The special medical service referred in clause (a) maintains records pertaining to its activities referred to in sub-clause (i) to (vii) of clause (a) and sends to the Chief Inspector once in every three months information in writing on-(i)the State of health of such buildings workers and(ii)the nature and causes of occupational injuries or disease suffered by any of such building workers and measures taken to prevent recurrence of such injury or disease.