Section 17 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
17. Manner of making application for registration of establishments.
(1)T he application referred to in sub-section (1) of Section 7 of the Act shall be made in triplicate, in Form-I to Registering Officer of the area appointed under Section 6 of the Act in which the building or other construction work is to be carried on by the establishment.(2)livery application referred to in sub-rule (1) shall be accompanied by a demand draft showing payment of the fees for the registration of the establishment.(3)livery application referred to in sub-rule (1) shall be either personally delivered to the Registering Officer or sent to him by registered post.
