Section 62 in The Maharashtra Shops and Establishments Act, 1948
62. Maintenance of registers and records and display of notices.
- Subject to the general or special orders of the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government an employer shall maintain such registers and records and display on the premises of his establishment such notices as may be prescribed. All such registers and records shall be kept on the premises of the establishment to which they relate.
