(1)Name of employees, taken in service by a licensed dealer or godown keeper to assist him in the sale, purchase, storage, or processing or for any other act incidental to such matters shall be notified to the Committee giving the name, parentage and present address of such employees immediately after one has been appointed or removed for service.(2)The Committee shall keep a register of trade assistants in which information received under sub-clause (1) above shall be written.
