Section 82(1) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
(1)Every contractor shall send half yearly return in Form XXIV (in duplicate) so as to reach the Licensing Officer concerned not later than thirty days from the close of the half-year.1. Half year for the purposes of this rule means "a period of six months commencing from the 1st January and 1st July of every year. [***] [Inserted by G.O.Ms.No. 426, dated 23-6-1981.]
