Section 30 in The Kerala Minimum Wages Rules, 1958
30. [Production of Registers and other records] [Inserted by Notification dated 22-5-1961.].
- The registers, records and notices maintained as exhibited under the provisions of these rules shall always be available at or a near as practicable, to the site of employment and shall be produced or caused to be produced for inspection, at all reasonable hours by any Inspector having jurisdiction over the establishment.[Provided that the Inspector may, if he considers necessary, demand the production of the registers and records of any establishment, including those which have been closed, in his office or such other public place as may be nearer to the employer] [Inserted by Notification dated 22-5-1961.].
