Section 57 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
57. Power to require information.
- [Section 35(2)(n)] - (1) The Labour Commissioner or the Inspector or any other authority under the Act shall have powers to call for any information or statistics in relation to migrant workmen from any contractor or principal employer at any time by an order in writing.(2)Any person called upon to furnish the information under sub-rule (1) shall be legally bound to do so.
