Section 5 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
5. Circumstances in which application for registration may be rejected.
(1)If any application for registration is not complete in all respects, the Registering Officer shall require the principal employer to amend the application within fifteen days so as to make it complete in all respects.(2)If, the principal employer, on being required by the Registering Officer to amend his application for registration knowingly and deliberately omits or fails to do so within the time specified in this behalf, the Registering Officer may reject the application for registration.(3)If, in the opinion of the Registering Officer, a principal employer from whom application for registration has been received, on enquiry by a competent officer, has been found to have been involved in activities which are injurious to social harmony or interest or does not have any honourable means of livelihood, or that the interest of migrant workmen would not be safe in the hands of such a person, he may reject the application for registration.
