Section 56(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(1)Every contractor shall send half-yearly return in Form XXIII, in duplicate so as to reach the Licensing Officers concerned not later than thirty days from the close of the half-year.Note - Half-year for the purpose of this rule means a period of six months commencing from the 1st in January and in July every year.
