Section 62A(2) in The Bombay Shops and Establishments Act, 1948
(2)The employer of every establishment to which this section applies shall furnish each employee therein with an identity card which shall be produced by the employee on demand by an Inspector. Such card shall contain the following and such other particulars as may be prescribed, namely:-(a)name and address of the employer;(b)the name, if any, and postal address of the establishment;(c)full name, address and designation of the employee;(d)date of birth of the employee;(e)the date on which the employee joined service in the establishment;(f)recent passport size photograph of the employee duly signed by the employee;(g)hours of works, the interval for rest and holiday, of the employee;(h)signature (with date) of the employer or manager;Provided that it shall not be necessary to furnish such identity card to any employee to whom an identity card containing similar particulars and information is furnished under any other law applicable to him.
