Section 21 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
21. Particulars of Migrant Workman.
(1)Every contractor shall furnish to the specified authorities the particulars regarding recruitment and employment of migrant workmen in Form X.(2)The particulars shall be either personally delivered by the contractor to the concerned specified authorities or sent to them by registered post.
