Section 12(15) in Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017
(15)The arrangements for the storage of explosives, if any, to be used in the building or other construction workI/We hereby intimate that the work (Name of work) given to (name of the contractor) having [licence/ Registration Certificate No. .................. dated ......................]* has been/is likely to be commenced / completed with effect from (date)/on (date).Signature of the Principal Employer/Contractor/Employer*ToThe Inspector......................................................* Please strike off whichever is not applicable.Form VIII[Under rule 77 of the Contract Labour (Regulation and Abolition) Central Rules,1971; rule 241(2)(b) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998; and rule 50 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]Service Certificate
