Section 82 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
82. Submission of return [Sections 29 and 35 (2) (n)].
(1)Every contractor shall send half yearly return in Form XXIV in duplicate so as to reach the Licensing Officer concerned not later than twenty days from the close of the half year.Note. - Half year for the purpose of this rule means "a period of six months commencing from 1st January and 1st July of every years."(2)Every principal employer of a registered establishment shall send annually a return in Form XXV (in duplicate) so as to reach the Registering Officer concerned not later than the 15th February following the end of the year to which it relates.
