Section 14 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
14. [ Renewal of Licence. [Substituted by Notification No. G.S.R. 105/C.A.30/1979/S.35/Amd.(4)/2020, dated 17.12.2020 (w.e.f. 20.4.1983).]
(1)Every Contractor shall apply for renewal of the license on online portal www.pblabour.gov.in.(2)Every application for renewal shall be in Form IX available on online portal specified in sub-rule (1) and shall be made not less than thirty days before the date on which the license expires, and if the application is so made, the license shall be renewed within seventy two hours of the receipt of online application.(3)The contractor shall upload a self-declaration that he has fully complied with the labour laws and nothing is due to workers under labour laws.(4)Records of certain percentage of contractors would be inspected to ensure the genuineness of declaration submitted by them and to see that contract workers are deployed only on the jobs for which license was obtained. In case self declaration is found incorrect the license shall be revoked.(5)In case of any application for renewal of license, where there is no change in particulars mentioned in previously granted or renewed license such license shall be renewed automatically within seventy two hours of the receipt of online application. However, applicant has to apply for renewal of license on online portal and license shall be renewed through automatic mode online within seventy two hours of the receipt of online application.(6)The fees chargeable for renewal of the license shall be same as for the grant thereof:Provided that if the application for renewal is not received within the time specified in sub-rule (2), a fee of twenty-five per cent in excess of the fees ordinarily payable for the license shall be payable for such renewal :Provided further that in case where the licensing officer is satisfied that the delay in submission of the application is due to unavoidable circumstances beyond the control of the contractor, he may reduce or remit, as he deems fit, the payment of such excess fee.]
