Section 3 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
3. Application for registration of establishment.
- [Sections 4 and 35(2)(a)] - (1) The application for registration of an establishment shall be made by the principal employer in triplicate in Form 1 to the registering officer of the area in which the establishment sought to be registered is located.(2)The application referred to in sub-rule (1) accompanied by a crossed demand draft for the amount of requisite fee as specified in rule 12 and drawn in favour of the registering officer shall either be delivered to him personally or be sent to him by registered post.(3)On receipt of the application under sub-rule (2), the registering officer shall note thereon the date of receipt by him of the application and give an acknowledgement to the applicant.
