Section 21 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
21. Particulars of migrant workmen.
(1)Every contractor shall furnish to the specified authorities the particulars regarding recruitment and employment of migrant workmen in Form X.(2)The particulars shall be either personally delivered by the contractor to the concerned specified authorities or sent to them by registered post with A/D.(3)Every contractor shall also furnish particulars in respect to workmen recruited for working in establishments for which the appropriate Government in the Central Government, to the Superintendent of Labour and the District Magistrate of the State Government.
