Section 67(3) in Tripura Contract Labour (Regulation and Abolition) Rules 1978
(3)Notwithstanding anything contained in these rules, where a combined or alternative form is sought to be used by the contractor or to avoid duplication of work for compliance with the provisions of any other Act or the Rules framed thereunder or any other laws or regulations or in cases where mechanised pay rolls are introduced for better administration, alternative suitable form or forms in lieu of any of the forms prescribed under these rules, may be used with the previous approval of the Chief Labour Officer.Every contractor shall display an abstract of the Act and the rules in English and Bengali and in the language spoken by the majority of workers in such form as may be approved by the Chief Labour Officer.
