Section 111 in The Maharashtra 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 Schedules;(b)require any employer or employers generally to maintain and submit copies of 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).
