Section 82 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
82.
(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.Note. - Half year for the purpose of this rule means "a period of 6 months commencing from 1st January and 1st July of every year."(2)Every principal employer of a registered establishment shall send annually a return in Form XXV (in duplicate) so as to reach the Registering Officer concerned not later than the 15th February following the end of the year to which it relates.
