(4)Whenever as inspection is made by the Inspector/Sr. Inspector/Dy. Chief Inspector of factories he will prepare an inspection note at the site in triplicate, one copy of that inspection report will be handed over to the Occupier/Manager or any other responsible person present at the time of inspection and the other copy will be sent to the Chief Inspector of Factories. While carrying out an inspection, he shall specifically mention:(i)the name of the occupier/manager or responsible person present at the time of inspection in whose presence the inspection of the factory was carried out;(ii)the number of workers found working and horse power installed at the time of inspection;(iii)the date and time at which the inspection was carried out;(iv)name of the factory with address;(v)manufacturing process:(vi)Name of the partners/occupier/manager:(vii)Inspector's remarks.In case of factories covered under category (a) Inspection Note Book is not made available to Inspector/Sr. Inspector/Dy. Chief Inspector of factories at the time of inspection from the management of the factory, he will make inspection note in prescribed Inspection Book issued by the Chief Inspector of Factories.Note: In case of supervisory inspection, the inspection in prescribed perform as not binding.][Substituted by No. 2 dated 27.2.1985 [1.4.85].]
