(4)(a)The manager shall maintain a register in Form No. 9 :Provided that, if the Chief Inspector of Factories is of the opinion that any muster-roll or register maintained as part of the routine of the factory or return made by the manager, gives in respect of any or all of the workers in the factory the particulars required for the enforcement of Section 52, he may, by order in writing, direct that such muster-toll or register or return shall, to the corresponding extent, be maintained in place of and be treated as the register or return required under this rule for that factory.(b)The register maintained under Clause (a) shall be preserved for a period of three years the last entry in it and shall be produced before tile Inspector on demand.Rules prescribed under Sub-section (5) of Section 59
