Section 19 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
19. Circumstances in which application for registration may be rejected.
(1)If any application for registration is not complete in all respects, the registration officer shall require the principal employer to amend the application so as to make it complete in all respects.(2)If the principal employer, on being required by the registration officer to amend his application for registration, omits or fails to do so, the registering officers shall reject the application for registration.
