Section 29(2) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
(2)[ Every contractor shall upload the renewal application with proof of prescribed fee on portal notified by the Labour Department, Uttarakhand Government. The licence shall be deemed renewed for the next one year if it is applied online with the prescribed fee. For such deemed renewal the applicant shall apply thirty days before the date of expiry of the current licence.] [Substituted by Notification No. 876/VIII-I/20-21(Labour)/2017, dated 14.10.2020.]
