Section 52(5) in The Employees' State Insurance (General) Regulations, 1950
(5)Where the payment of a benefit is to be made at a [Branch Office], such office may insist upon the production of the Identity Card or other document issued in lieu thereof in respect of the insured person. 53 [ 52A Abstention verification. - [(1) ] Every employer shall furnish to the appropriate Office such information and particulars in respect of the abstention of an insured person for work for which sickness benefit [***] or disablement benefit for temporary disablement, as provided under the Act have been claimed or paid, in [Form 10] and within such time as the said office may in writing require in the said Form.][(2) Every employer shall furnish to the appropriate office such information and particulars in respect of the abstention of an insured woman from work for which maternity benefit as provided under the Act has been claimed or paid in [Form 10] and within such time as the said office may in writing require in the said Form.]
