Section 43(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(2)Where any information is required by an Inspector during the course of his Inspection and the required information is readily available, the employer shall forthwith furnish such information to the Inspector; and where any requisition for information is made by the Inspector at any other time, the information sought for shall be supplied by the employer within ten days from the date of receipt of the requisition.
