Section 17 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
17. Manner of making application for registration of establishments.
(1)The application referred to in sub-section (1) of section 7 shall be made in triplicate, in Form I to the registering officer of the area in which the establishment sought to be registered is located.(2)The application referred to in sub-rule (1) shall be accompanied by a treasury receipt showing payment of the fees at the rates prescribed in rule 26 for the registration of the establishment .(3)Every application referred to in sub-rule (1) shall be either personally delivered to the registering officer or sent to him by registered post.(4)On receipt of the application referred to in sub-rule (1), the registration officer shall, after noting thereon the date of receipt by him of the application, grant an acknowledgement to the applicant.
