Section 26(2) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(2)The employer shall intimate the change, if any, in the number of workmen or the conditions of work [online on the web-portal specified in sub-rule (1) of rule 23] [Substituted 'to the registering officer' by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).] within fifteen days.
