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State of Kerala - Section

Section 5 in Kerala Construction Workers' Welfare Fund Act, 1989

5. Responsibility of the construction workers to produce proof.

- Every registered construction worker shall be given an identity card with his photograph duly affixed and with enough space for entering the details of the construction work done by him. Every employer shall enter in the card in the appropriate space provided for the purpose, the details of the construction work done by the construction worker and authenticate the same and return it to the construction worker. The card should be produced whenever demanded for inspection.