Section 12 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
12. Manner of making application for registration of establishments.
(1)The application referred to in sub-section (1) of Section 7, shall be made in triplicate in Form No. I to the Registering Officer of the area in which the establishment sought to be registered is located.(2)The application referred to in sub-rule (1) shall be accompanied by a treasury receipt showing payment of the fees for the registration of the establishment.(3)Every application referred to in sub-rule (1) shall be either personally delivered to the Registering Officer or sent to him by registered post.(4)On receipt of the application referred to in sub-rule (1) the Registering Officer shall, after noting thereon the date of receipt by him of the application, grant on acknowledgement to the applicant.
