Section 82(1) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
(1)Every contractor shall send half yearly return in Form XXIV in duplicate so as to reach the Licensing Officer concerned not later than twenty days from the close of the half year.Note. - Half year for the purpose of this rule means "a period of six months commencing from 1st January and 1st July of every years."
