Section 1(4) in The Contract Labour (Regulation and Abolition) Act, 1970
(4)It applies—(a)to every establishment in which twenty or more workmen are employed or were employed on any day of the preceding twelve months as contract labour;(b)to every contractor who employs or who employed on any day of the preceding twelve months twenty or more workmen:Provided that the appropriate Government may, after giving not less than two months' notice of its intention so to do, by notification in the Official Gazette, apply the provisions of this Act to any establishment or contractor employing such number of workmen less than twenty as may be specified in the notification.
