Section 111 in Bombay Industrial Relations Act, 1946
111. Record of industrial matters, etc. - The [State] Government may in respect of any industry-
(a)maintain in the prescribed manner a record of industrial matters covered by the Schedules;(b)require any employer or employers generally to maintain and submit copies of a record in such form as may be prescribed of-(i)data relating to plant, premises and manufacture,(ii)other industrial transactions and dealings, which in the opinion of the [State] Government are likely to affect the matters specified in clause (a).
