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State of Bihar - Section

Section 21 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

21. Application for a licence.

(1)Every application by a contractor for the grant of a licence shall be made in triplicate, in Form IV, to the licensing officer of the area in which the establishment, in relation to which the contractor, is located.
(2)Every application for the grant of a licence shall be accompanied by a certificate by the principal employer in Form V to the effect that the applicant has been employed by him as a contractor in relation to his establishment and that he undertakes to be bound by all the provisions of the Act and the Rules made thereunder in so far as the provisions are applicable to him as principal employer in respect of the employment of contract labour by the applicant.
(3)Every such application shall be either personally delivered to the licensing officer or sent to him by registered post.
(4)On receipt of the application referred to in sub-rule (1), the licensing officer shall, after noting thereon, the date of receipt of the application, grant an acknowledgment to the applicant.
(5)Every application referred to in sub-rule (1) shall also be accompanied by a treasury receipt showing-
(i)[Omitted by S.O. 1940, dated 15th December, 1976.]
Note. - Old clause (1) of sub-rule (5) of Rule 21 runs as under:
"(i) the deposit of the security at the dates specified in Rule 24, and"(ii) the payment of the fees at the dates specified in Rule 6.