Section 19 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
19. Forms and terms and conditions of licence.
(1)Every licence granted under sub-section (1) of Section 12 shall be in Form No. VI.(2)Every licence granted under sub-rule (1) or renewed under Rule 23 shall be subject to the following conditions, namely :(i)the licence shall be non-transferable ;(ii)the number or workmen employed as contract labour in the establishment shall not, on any day, exceed the maximum number specified in the licence;(iii)save as provided in these Rules, the fees paid for the grant or, as the case may be, for renewal of the licence shall be non-refundable ;(iv)the rates of wages payable to the workmen to the contractor shall not be less than the rates prescribed under the Minimum Wages Act, 1948 (11 of 1948) for such employment where applicable and where the rates have been fixed by agreement, settlement or award, not less than the rates so fixed ;(v)(a)in cases where the workmen employed by a contractor perform the same or similar kind of work as the workmen directly employed by the same principal employer of the establishment, the wage rates, holidays, hours of work and the conditions of service of the workmen of the contractor shall be the same as applicable to the workmen directly employed by the principal employer of the establishment on the same or similar kind of work :Provided that in the case of disagreement with regard to the type of work the same shall be decided by the Chief Labour Officer whose decision shall be final;(b)in other cases the wage rates, holidays, hours of work and conditions of service of the workmen of the contractor shall be such as may be specified in this behalf by the Chief Labour Officer.Explanation. - While determining the wage rates, holidays, hours of work and other conditions of service under Clause (b) above, the Chief Labour Officer shall have due regard to the wage rates, holidays, hours of work and other conditions of service obtaining in similar employment;(vi)the licensee shall notify any change in the number of workmen or the conditions of work to the licensing officer.
