Section 268 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
268. Duty of the employer to file returns.
(1)Every employer shall within 15 days from the commencement of these rules send to Secretary a consolidated return containing the particulars of the building worker entitled to be registered showing their basic wages, allowances and the amount being spend for free supply of food if any.(2)Every employer shall before the fifteenth day of every month send to the Secretary or any other officer authorised by him in this behalf a return in Form XXX showing the details of the workers entitled to be registered as well as those who left the service during the preceding month.(3)Every employer shall furnish to the Secretary or any other officer authorised by him in this behalf in Form XXXI particulars regarding the branches Directors, Managers, occupiers partners, person/persons who has/have the ultimate control over the affairs of his establishment.
