Section 27 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
27. Conditions of registration.
(1)Every certificate of registration issued under Rule 24 shall be subject to the following conditions, namely :-(a)the certificate of registration shall be non-transferable;(b)the number of workmen employed as building workers in an establishment shall not, on any day, exceed the maximum number specified in the certificate of registration; and(c)save as provided in these rules, the fees paid for the grant of a certificate of registration shall be non-refundable.(d)[ Since the certificate is issued on the basis of self-declaration of applicant so if issued on the basis of misrepresentation of facts or concealment of facts or forged documents such certificate shall be deemed to be null and void and cancellation of certificate and legal action may be taken against the applicant.] [Inserted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).](2)The employer shall intimate the change, if any, in the number of workmen or the conditions of work to the registering officer within seven days.(3)The employer shall, before fifteen days of the commencement and completion of any building or other construction work, submit a written notice to the Inspector, having jurisdiction in the area where the proposed building and other construction work is to be executed, intimating the actual date of the commencement or, as the case may be, completion of such building or other construction work in Form-IV annexed to these rules.(4)The certificate of registration of an establishment shall be valid only for such building and other construction work carried out by such establishment for which intimation required under sub-rule (3) has been given.(5)A copy of the certificate of registration shall be displayed at a conspicuous place at the premises where the building and other construction work is being carried on.
