Section 32(2) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(2)Every principal employer shall maintain a register of contractors in Form XVIII and shall furnish an annual return in respect of the labour employed through contractors to the competent authority in Form XIX so as to reach the said authority on or before the 30th April of every year] [Substituted by S.O. 1475, dated 25-9-1979.].
