Section 83 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
83.
(1)The Board, Committee, Commissioner of Labour, Bihar or the Inspector or any other authority under the Act shall have powers to call for any information of statistics in relation to contract labour from any contractor or principal employer at any time by an order in writing.(2)Any person called upon to furnish the information under sub-rule (1) shall be legally bound to do so.Form I[See Rule 17(1)]Application for Registration of Establishments Employing Contract Labour
