Section 23A in The M.P. Shops and Establishments Act, 1958
23A. [ The Employer in a theatre, etc. to furnish identity card to employee. [Inserted by M.P. Act No. 19 of 1967.]
- The employer shall furnish every employee in a theatre, or other places of public amusement or entertainment an identity card which shall be kept by the employee when on duty and shall be produced on demand by an Inspector. Such card shall contain the following and such other particulars as may be prescribed, namely :-(a)the name of the employer;(b)the name, if any, and the postal address of the establishment;(c)the name and age of the employee;(d)the hours of work, the interval of rest, if any, and the holiday of the employee;(e)the signature (with date) of the employer;(f)the identity mark of an employee; and(g)signature or thumb impression of the employee.][Chapter VI [Inserted by M.P. Act No. 19 of 1967.] Employment of Children, Young Persons and Women
