Section 47(3) in Occupational Safety, Health and Working Conditions Code, 2020
(3)Subject to the provisions of this Part,-(a)a licence under sub-section (1) may contain such conditions including, in particular, conditions as to hours of work, fixation of wages and other essential amenities in respect of contract labour as may be prescribed by the appropriate Government;(b)the licence referred to in sub-section (1) or sub-section (2), shall be obtained from, if for such establishment the appropriate Government is-(i)the Central Government, the authority referred to in sub-section (1) of section 119 designated by that Government; and(ii)the State Government, the authority referred to in sub-section (1) of section 119 designated by that Government:Provided that where the contractor is desirous of obtaining licence for supplying or engaging contract labour or undertaking or executing the contract works under sub-section (1) or sub- section (2) in more than one States or for the whole of India, then, he may obtain the licence from the authority referred to in sub-section (1) of section 119 designated by the Central Government for such purpose and the provisions of that section shall apply:Provided further that before issuing such licence the authority referred to in the first proviso shall consult the concerned State or States authorities designated under sub-section (1) of section 119, electronically before issuing licence for the establishments for which the appropriate Government is the State Government.
