(3)Every occupier of any factory, workshop, shop or warehouse from which work is given out and every contractor employed by such occupier must in regard to certain classes of work specified in sub-section (4), shall keep list of names and addresses and places of employment of all out-workers employed by him and must furnish copies of such list to the Health Officer twice a year, viz., on or before February 1st and August 1st.Explanation :- "Occupier" of a factory, workshop, shop or warehouse means the person who has ultimate control over its affairs :Provided that where its affairs are entrusted to a managing agent, such agent shall be deemed to be its occupier.
