(1)For every mine there shall be kept in the prescribed form and place a register of all persons employed in the mine showing in respect of each such person—(a)the name of the employee with the name of his father or, of her husband, as the case may be, and such other particulars as may be necessary for purposes of identification;(b)the age and sex of the employee;(c)the nature of employment (whether above ground or below ground, and if above ground, whether in open cast workings or otherwise) and the date of commencement thereof;(d)***(e)such other particulars as may be prescribed,and the relevant entries shall be authenticated by the signature or the thumb impression of the person concerned.
