Section 56 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
56. Periodical returns.
(1)Every contractor shall send half-yearly return in Form XXIII, in duplicate so as to reach the Licensing Officers concerned not later than thirty 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 the 1st in January and in July every year.(2)Every principal employer of a registered establishment shall send annually a return in Form XXIV, in duplicate so as to reach the Registering Officer concerned not later than the 15th February following the and of the year, to which it relates, with a copy thereof sent to the Registering Officer of the State from which migrant workers have been, drafted and engaged in the establishment during the period in question.
