Section 40 in The Tamil Nadu Catering Establishments Rules, 1959
40. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Information required by the Inspector.
- The employer shall furnish any information that any Inspector may require for the purpose of satisfying himself whether any provision of the Act, or the rules made thereunder has been complied with or whether any order of an Inspector has been duly carried out. Any demand by an Inspector of any such information if made during the course of an Inspection shall be complied with forthwith if the information is available in the catering establishment or if made in writing shall be complied with within seven days of receipt thereof.
