Section 4 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980
4. Issue of certificate of registration.-
(1)Where the registering officer registers of establishment, he shall issue to the principal employer a certificate of registration in Form II.(2)The registering officer shall maintain a register, in Form III showing the particulars of the establishments, in relation to which certificates of registration are issued by him.(3)If, in relation to an establishment, there is any change in the particulars specified in the certificate of registration, the principal employer of the establishment shall intimate to the registration officer, within thirty days from the date when such change takes place, the particulars of, and the reasons for, such change.
