Section 70 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
70.
(1)Every contractor shall send half yearly return in Form XXIV (in duplicate) so as to reach the Licensing Officer concerned not later than 30 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 January to 1st July of every year.(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.
