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State of Maharashtra - Section

Section 121 in Maharashtra Factories Rules, 1963

121. Information required by the Inspector.

- The occupier, owner or manager of a factory shall furnish any information that an Inspector may require for the purpose of satisfying himself whether any provision of the Act has been complied with or whether any order or an Inspection has been duly carried out. Any demand by an Inspector for any such information if made during the course of inspection, shall be complied with forthwith if the information is available in the factory, or, if made in writing, shall be complied with within seven days on receipt thereof.