Report No. 62

5.4. Section 10(3).- Section 10(3) reads-

"The State Government may require that any prescribed class of employers shall maintain at their premises at which workmen are employed a notice-book, in the prescribed form, which shall be readily accessible at all reasonable times to any injured workman employed on the premises and to any person acting bona fide on his behalf."

We are of the view that the maintenance of such a book should be obligatory for all employers. If the workman chooses to give an intimation1-(we are recommending the substitution of an intimation in place of notice1 he should have available a bound book in which the intimation will be entered.

1. See recommendation as to section 10(1), para. 5.2, supra.