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State of Uttar Pradesh - Section

Section 123 in The U.P. Factories Rules, 1950

123. [ [Substituted by Notification No. 5475 (SM)/XXXVI-(A)-1250 (SM)-57, dated November 6, 1958.]

(a)The Manager of every factory shall maintain a bound Inspection Book as described below and shall be responsible for its production on demand by an Inspector or a Certifying Surgeon irrespective of the fact whether the Manager is present in the factory at the time of the inspection or not. The Manager shall also be responsible for any damage to, loss of or tempering with the Inspection Book.
The Inspection Book shall be of the size 13" x 8 ½ inches. It shall contain at least 180 sheets. Every fourth sheet thereof shall be serially numbered and the two unnumbered sheets, between each two serially numbered sheets, shall have a vertical perforated straight line on the left-hand side at a margin of 1 inch.It shall also contain in the beginning at least six copies each of Form Nos. 1,4, 6, 8 and 9, prescribed under these rules. Form No. 1, shall be kept posted up to date and Form No. 4, shall be filled in every year or whenever there is change of Manager or occupier. [Exemptions granted to the factories under Rules 22 and 81 shall be posted in Form No. 6 and entries in Form Nos. 8 and 9 shall be made periodically according to the relevant rules.]
(b)In case the Inspection Book containing the remarks passed by an Inspector or a Certifying Surgeon is lost, the Manager of the factory shall within a week report in writing the loss of Inspection Book to the Chief Inspector and the Inspector Incharge of the region stating the circumstances in which it has been lost and shall immediately start maintaining a new Inspection Book.]
Production of Registers and Records(Section 112)