Section 1(5) in The Contract Labour (Regulation and Abolition) Act, 1970
(5)(a)It shall not apply to establishments in which work only of an intermittent or casual nature is performed.(b)If a question arises whether work performed in an establishment is of an intermittent or casual nature, the appropriate Government shall decide that question after consultation with the Central Board or, as the case may be, a State Board, and its decision shall be final.Explanation.— For the purpose of this sub-section, work performed in an establishment shall not be deemed to be of an intermittent nature —(i)if it was performed for more than one hundred and twenty days in the preceding twelve months, or(ii)if it is of a seasonal character and is performed for more than sixty days in a year.
