Section 7(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
(1)Every application by a contractor for the grant of a licence for recruiting a person under clause (a) of sub-section (1) of Section 8 shall be made in triplicate in Form IV to the licensing officer having jurisdiction in relation to the area wherein recruitment is made.
