Section 56 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
56. Periodicals returns.
- [Section 35(2)(n)] - (1) Every contractor shall send half-yearly return in form XXIII (in duplicate) so as to reach the licensing officer concerned not later than thirty days from the close of the half-year.Note. - Half year for the purpose of this rule means "a period of six months commencing from 1st January, and 1st July, every year."(2)Every principal employer of a registered establishment shall send annually a return in Form XXIV (in duplicate so as to reach the registering officer concerned not later than the 15th February, following the end of the year to which it relates.
