Section 7 in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981
7. Application for a licence.
(1)Every application by a contractor for the grant of the 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 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 boundary all the provisions of the Act and the rules made thereunder so far as they are applicable to him in respect of the recruitment or employment of the migrant workmen in respect of which 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 referred to in sub-rule (1) or sub-rule (2), the licensing officer concerned shall, after noting thereon the date of receipt of the application, grant an acknowledgment to the applicant.(5)Every application referred to in sub-rule (1) shall also be accompanied by the receipt obtained as required by rule 20.
