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State of Madhya Pradesh - Section

Section 19 in The M.P. Shops and Establishments Rules, 1959

19. Recording of inspection note by Inspector.

- The Inspector shall record an inspection note in duplicate in Form M, the original of which shall be handed over to the establishment inspected and the duplicate copy retained on the inspection note book in the running serial order. The employer shall paste the original copy of the inspection note so recorded on a bound visit book which shall be maintained for the purpose on the form of a blank register. The inspection book shall he produced to the Inspector on demand for ascertaining compliance of instructions given on any previous inspection. The Inspector shall record necessary entries in respect of each inspection in the inspection register to be maintained at the inspectorate and submit such diaries, reports and returns as may be prescribed by departmental instructions.