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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(4) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(4)Every employer shall maintain an Inspection Book in which an Inspector visiting the industrial premises may record his remarks regarding any defects that may come to his notice at the time of his inspection, and the employer shall produce such book whenever required so to do by the Inspector. In case, the Inspection Book containing remarks passed by the Inspector is lost, the employer shall forthwith report in writing the loss of the Inspection Book to the Inspector of the area and immediately maintain a new Inspection Book.The employer shall obtain as early as possible copies of all available remarks from the Inspector concerned, on payment of necessary typing charges.