Section 18 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
18. Grant of certificate of registration.
(1)The certificate of registration under sub-section (2) of Section 7 shall be granted within sixty days of the receipt of the application by the registering officer and shall be in Form 11.(2)Every certificate of registration granted under sub-section (2) of Section 7 shall contain the following particulars, namely:-(a)the name and address of the establishment;(b)the maximum number of workmen to be employed as contract labour in the establishment;(c)the type of business, trade, industry, manufacture or occupation which is carried on in the establishment;(d)such other particulars as may be relevant to the employment of contract labour in the establishment.(3)The registering officer shall maintain a register in Form III showing the particulars of establishments in relation to which certificates of registration have been issued by him.(4)If, in relation to an establishment, there is any change in the particular specified in the certificate of registration, the principal employer of the establishment shall intimate to the registering officer, within thirty days from the date when such change takes place, the particulars of, and the reasons for, such change.
