205C. Requisition on employers or their representatives to furnish list.
- The Secretary may by notice require any employer or head of office or the administrator or the manager of any public or Private office, hotel, boarding or lodging house, club, firm or a company: -(a)to furnish, within specified time a list in writing containing the names of the employer and all persons who were employed or working in such office, hotel, boarding or lodging house, club, firm or company as officers, employees, interpreters, agents, suppliers or contractors along with a statement of the salary or income of such persons employed and(b)to furnish particulars in regard to any company of which such employer or head administrator or manager, as the case may be, is an agent.
