Section 7 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
7. Application for a Licence.
- [Section 35(2)(b)] - (1) Every application by a contractor for the grant of a licence for recruiting a person under clause (a) of sub-section (1) of section 8 shall be made in triplicate in Form IV to the licensing officer having jurisdiction in relation to the area wherein the recruitment is made.(2)Every application by a contractor for employing a migrant workman under clause (b) of sub-section (1) of section 8 shall be made, in Form V to the licensing officer having jurisdiction in relation to the area wherein the establishment is situated.(3)(i)Every application for the grant of a licence under sub-rule (1) or sub-rule (2), shall be accompanied by a certificate of the principal employer in Form VI to the effect that he undertakes to be bound by all the provisions of the Act and the rules made thereunder so far as they are applicable to him with respect to the recruitment or employment of the migrant workmen, in respect of whom the contractor is making the application.(ii)Every such application shall be either personally delivered to the licensing officer concerned or sent to him by registered post.(4)On receipt of the application refered to in sub-rule (1) or sub-rule (2), the licensing officer shall note thereon the date of receipt of the application, and give an acknowledgement to the applicant.
