Section 19 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
19. Circumstances in which application for registration may be rejected [Sections 7 (2) and 35 (2) (c)].
(1)If any application for registration is not complete in all respects, registering officer shall require the principal employer to amend the application so as to make it complete in all respects.(2)If the principal employer, on being required by the registering officer to amend this application for registration omits or fails to do so, the registering officer shall reject the application for registration.
