Section 39 in The Orissa Motor Transport Workers' Rules, 1966
39. Returns.
- The employer of every undertaking shall furnish to the Inspector or other officer appointed by the State Government in this behalf not later than the first February of the year immediately succeeding to that to which it relates, an annual return, in duplicate, in Form No. XIII.Form No. I[See Rules 4 and 8]Application for registration and grant or renewal of certificate of registration
