Section 25(ix) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
(ix)[ the licensee shall, within fifteen days of the commencement and completion of each contract work, submit a return to the inspector, appointed under Section 28 of the Act, intimating the actual date of the commencement or, as the case may be, completion of such contract work, in Form VI-A.] [Clause (ix) added by G.O.Ms.No. 150 (Lab-11), dated 26-6-1985. ]
