Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996
15.Register of beneficiaries.-
Every employer shall maintain a register in
such form as may be prescribed showing the details of employment of
beneficiaries employed in the building or other construction work undertaken by
him and the same may be inspected without any prior notice by the Secretary of
the Board or any other officer duly authorized by the Board in this behalf.