Section 16(1) in Maternity Benefit (Mines and Circus) Rules, 1963
(1)The employer of every mine or circus shall, on or before the 1st day of February in each year, upload a unified annual return in Form X online on the web portal of the Central Government in the Ministry of Labour and Employment, giving information as to the particulars specified, in respect of the preceding year:Provided that during inspection, the inspector may require the production of accounts, books, register and other documents maintained in electronic form or otherwise.Explanation. - For the purposes of this sub-rule, the expression "electronic form" shall have the same meaning as assigned to it in clause (r) of section 2 of the Information Technology Act, 2000 (21 of 2000).
