Section 12(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(1)Every licence issued, under Sub-section (1) of Section 8 shall be in Form VIII and in Form VIII-A, in respect of local agents. The licence shall remain valid till the end of the calendar year from the date of expiry of the licence, in the manner as laid down in Rule 15.
