(4)(a)The Manager shall maintain a Register in Form No. 9 :Provided that if the Chief Inspector of Factories is of the opinion that any muster-roll or register maintained as Part of routine of the factory or return made by the Manager, gives in respect of any or all of the workers in the factory the Particulars required for the enforcement of Section 52, he may, by order in writing, direct that such muster-roll or register or return shall, to the corresponding extent, be maintained in place of and be treated as the register of return required under this rule, for that factory.(b)The register maintained under clause (a) shall be preserved for a period of three years after the last entry in it and shall be produced before the Inspector on demand.
