Section 24(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(1)The registering officer, after receiving application under sub-rule (1) of rule 23 shall register the establishment and issue a certificate of registration to the applicant within fifteen days of receipt of application if such applicant has complied with all the requirement as laid down in these rules and has made the application within such period as specified under clause (a) and clause (b) of sub-section (i) of section 7 of the Act.The Certificate of registration to be granted by registering officer shall be in Form II annexed to these rules.
