Section 7(1) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(1)Every employer shall,-(a)in relation to an establishment to which this Act applies on its commencement, within a period of sixty days from such commencement; and(b)in relation to any other establishment to which this Act may be applicable at any time after such commencement, within a period of sixty days from the date on which this Act becomes applicable to such establishment, make an application to the registering officer for the registration of such establishment:Provided that the registering officer may entertain any such application after the expiry of the periods aforesaid, if he is satisfied that the applicant was prevented by sufficient cause from making the application within such period.
