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State of Uttar Pradesh - Section

Section 125 in The U.P. Factories Rules, 1950

125. [ [Substituted by Notification No. 5475 (SM)/XXXVI-(A)-1250 (SM)-57, dated November 6, 1958.]

A note of all defects and irregularities discovered at the time of inspection by an Inspector, or a Certifying Surgeon, shall be prepared by him, in triplicate in the Inspection Book maintained under Rule 123, giving reference to relevant sections of the Act and Rules, the breach of which has been committed. He shall detach the two copies on the unnumbered perforated pages for sending one to the Chief Inspector and retaining the other for record in his office. The original on the numbered pages shall be left intact in the Inspection Book.]