Section 81(3) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(3)[Every principal employer shall within fifteen days of the commencement or completion of each contract work under each contractor, submit a return to the Inspector, appointed under section 28 of the Act, intimating the actual dates of the commencement or, as the case may be, completion of such contract work, in Form VI 'B'] [Sub-section 3 inserted vide Punjab Government Gazette Legislative Supplement Part III, dated 15.11.1979.]
