Section 57 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
57.
(1)The Labour Commissioner or the Chief Inspector or any other authority appointed under the Act by the Government of the State from which the migrant workmen have been recruited shall have powers to call for any information or statistics in relation to the migrant workmen so drafted, from the contractor or the principal employer in that State in which the migrant workmen have been engaged at any time by an order in writing.(2)Any person called upon to furnish the information under Sub-rule (1) shall be legally bound to do so.Chapter-VII Legal aid to migrant workmen
