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State of Bihar - Section

Section 32 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

32. Grant of temporary certificate of registration and licence.

(1)Where conditions arise in an establishment requiring the employment of contract labour immediately and such employment is estimated to last for not more than fifteen days, the principal employer of the establishment or the contractor, as the case may be, may apply for a certificate of temporary registration of licence to the registering officer or the licensing officer, as the case may be, having jurisdiction over the area in which the establishment is situated.
(2)The application for such certificate of temporary registration or licence shall be made in triplicate in Forms VIII and X respectively and shall be accompanied by a treasury receipt or a crossed postal order drawn in favour of the appropriate registering or licensing officer, as the case may be, showing the payment of appropriate fees and in the case of licence the appropriate amount of security also.
(3)On receipt of the application complete in all respects and on being satisfied either on affidavit by the applicant or otherwise that the work in respect of which the application has been made would be finished in a period of fifteen days and was of a nature which could not be carried out immediately, the registering officer or the licensing officer, as the case may be, shall forthwith grant a certificate of registration in Form IX or a licence in Form XI, as the case may be, for a period of not more than fifteen days.
(4)Where a certificate of registration or licence is not granted, the reasons therefor shall be recorded by the registering officer or the licensing officer, as the case may be.
(5)On expiry of the validity of the registration certificate the establishment shall cease to employ in the establishment the contract labour in respect of which the certificate was given.
(6)[ The fees to be paid for the grant of the certificate of registration under sub-rule (3) shall be as specified below :-If the number of workmen proposed to be employed on contract on any day-
  Rs.
  (a) exceeds 10 but does not exceed 20 - 40
  (b) exceeds 20 but does not exceed 50 - 80
  (c) exceeds 50 but does not exceed 100 - 120
  (d) exceeds 200 - 240
(7)The fees to be paid for the grant of a licence under sub-rule (3) shall be as specified below:-If the number of workmen proposed to be employed by the contractor on any day-
  Rs.
  (a) exceeds 10 but does not exceed 20 - 20
  (b) exceeds 20 but does not exceed 50 - 80
  (c) exceeds 50 but does not exceed 100 - 140
  (d) exceeds 200 - 240
[New data table for Fees Substituted vide S.O. 323, dated 30th November, 1992 [Published in Bihar Gazette (Extraordinary) dated 30 11.1992]]
(8)The provision of Rule 23 and Rule 24 shall apply to the refusal to grant licence or to grant licence under sub-rule (4) and sub-rule (3) respectively.