195. Requisition on employers or their representatives to furnish list.
- The Executive Officer may, by notice require any employer or the head or secretary or manager of any public or private office, hotel, boarding house, club or of a firm or company -(a)to furnish within a specified time a list in writing of the names of all persons employed by such employer or by such office, hotel, boarding house, club, firm or company as officers, servants, agents, suppliers or contractors with a statement of the salary or income of such employed person; and(b)to furnish particulars in regard to any company of which such employer, head, secretary or manager, as the case may be, is the agent.
