Section 13 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
13. Grant of certificate of registration.
(1)The certificate of registration granted under sub-section (2) of Section 7 shall be in Form No. II.(2)The Registering Officer shall maintain a register in Form No. Ill showing the particulars of establishments in relation to which certificate of registration have been issued by him.(3)If, in relation to an establishment, there is any change in particulars specified in the certificate of registration, the principal employer of the establishment shall intimate to the Registering Officer, within thirty days from the date when such change takes place, the particulars, of, and the reasons for, such change.
