Section 6(2) in The M.P. Payment of Wages Rules, 1962
(2)In the event of closure of a factory, the pay-master shall forthwith intimate to the Inspector the place where the registers referred to in sub-rule (1) above shall be available for inspection and notwithstanding the closure the person who was pay-master at the time of the closure shall continue to be liable to preserve them for the period prescribed in sub-rule (1).
