Section 129(1)(e) in The U.P. Factories Rules, 1950

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State of Uttar Pradesh - Subsection

Section 129(1)(e) in The U.P. Factories Rules, 1950

(e)The inspection by team of inspectorate shall be conducted by picking up randomly not more than twenty per cent of the factories covered under the self-certification in a years. Once inspected, the same factory shall not be inspected within the period of five years from such inspection of self-certification provided that no violation of conditions, undertakings given and laws by the occupier or the manager is brought into notice. However, on specific complaint, the Labour Commissioner or District Magistrate shall be competent to order for inspection at any time.

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State of Uttar Pradesh - Subsection

Section 129(1)(e) in The U.P. Factories Rules, 1950