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State of Andhra Pradesh - Section

Section 32 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

32. Grant of temporary certificate of registration and licence:

(1)Where conditions arise in an establishment requiring the employment of contract labour immediately and such employment is estimated to last for not more than fifteen days, the Principal Employer of the establishment or the Contractor, as the case may be, may apply for a temporary certificate of registration or licence to the Registering Officer or the Licensing Officer as the case may be, having jurisdiction over the area in which the establishment is situated.
(2)The application for such temporary certificate of registration or licence shall be made in triplicate in Form VIII or Form X respectively and shall be accompanied by treasury receipt or a crossed postal order drawn in favour of the appropriate Registering or Licensing Officer, as the case may be, showing the payment of appropriate fees and in the case of licence, the appropriate amount of security also.
(3)On receipt of the application, complete in all respects, and on being satisfied either on affidavit by the applicant or otherwise that the work in respect of which the application has been made would be finished within a period of fifteen days and was of a nature which could not but be carried out immediately, the Registering Officer or the Licensing Officer, as the case may be, shall forthwith grant a certificate of registration in Form IX or a licence in Form XI, as the case may be, for a period of not more than fifteen days.
(4)Where a certificate of registration or licence is not granted the reasons therefor shall be recorded by the Registering Officer or the Licensing Officer, as the case may be.
(5)On the expiry of the validity of the registration certificate, the establishment shall cease to employ in the establishment contract labour in respect of which the certificate was given.
(6)[ The fees to be paid for the grant of the certificate of registration under. sub-rule (3) shall be as specified below] [Substituted by G.O.Ms.No. 68, LET & F (Lab.II), dated 17-11-2003, w.e.f. 5-12-2003.]:If the number of workmen proposed to be employed on contract on any day:
Rs.  
(a) exceeds 5 but does not exceed 50 30.00
(b) exceeds 50 but does not exceed 200 60.00
(c) exceeds 200 90.00
(7)The fees to be paid for grant of licence under sub-rule (3) shall be as specified below:If the number of workmen proposed to be employed by the contractor on any day:
Rs.  
(a) exceeds 5 but does not exceed 20 30.00
(b) exceeds 50 but does not exceed 200 60.00
(c) exceeds 200 90.00]
(8)The provision of Rules 22 and 23 shall apply to the refusal to grant licence or to grant licence under sub-rule (4) and sub-rule (3) respectively.