Section 25 in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
25. Maintenance of registers and records.
(1)Every employer shall maintain such registers and records, as may be prescribed.(2)The records may be maintained electronically or manually :Provided that, at the time of inspection by a Facilitator, a hard copy of such records if demanded, shall be submitted duly signed by the employer or his representative.(3)Every employer and in his absence the manager shall on demand produce for inspection of Chief Facilitator and Facilitators all registers, records and notices required to be kept under and for the purposes of this Act.(4)All such registers and records shall be kept in the premises of the establishments to which they relate.
