Section 208(7) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(7)Every notice given under sub-rule (1), or sub-rule (2) or sub-rule (3) shall be followed by a written report to the Inspector, authority under Section 39 of the Act, the Board and the Chief Inspector in Form XIV annexed to these rules under proper acknowledgment.
