Section 3 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
3. Manner of making Application for Registration of Establishment.
(1)The application for registration of an establishment shall be made in triplicate in Form I by the principal employer or his duly authorised agent to the Registering Officer of the area in which the establishment sought to be registered is located.(2)The application shall be accompanied by a crossed demand draft/treasury challan showing payment of the fees for the registration of the establishment.(3)The application shall either personally delivered to the Registering Officer by the principal employer or by his duly authorised agent or sent to him by registered post.(4)On receipt of the application, the Registering Officer shall, after noting thereon the date of receipt by him of the application, give an acknowledgement to the applicant.
