Section 7 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
7. Application for Licence.
(1)Every application by a contractor for the grant of a licence for recruiting a person under clause (a) of sub-section (1) of Section 8 shall be made in triplicate in Form IV to the Licensing Officer having jurisdiction in relation to the area wherein recruitment is made.(2)Every application by a contractor for employing a migrant workman under clause (b) of sub-section (1) of Section 8 shall be made in triplicate in Form V to the licensing officer having jurisdiction in relation to the area wherein the establishment is situate.(3)(i)Every application for the grant of a licence under sub-rule (1) or sub-rule (2), shall be accompanied by a certificate of the principal employer in Form VI to the effect that he undertakes to be bound by all the provisions of the Act and the Rules made thereunder so far as they are applicable to him in respect of the recruitment or employment of the migrant workmen, in respect of which the contractor is making the application.(ii)Every such application shall be either personally delivered to the licensing officer concerned or sent to him by registered post with A/D.(4)On receipt of the application referred to in sub-rule (1) or sub-rule (2) the licensing officer concerned shall, after noting thereon the date of receipt by him of the application give an acknowledgement to the applicant.(5)Every application referred to in sub-rule (1) or sub-rule (2) shall also be accompanied by a treasury challan showing payment of the fees as required under Rule 12 as well as of the security deposit as determined under Rule 10.
