Section 56(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)Every contractor shall send half-yearly return in Form XXIII (in duplicate), so as to reach the Licensing Officer 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 1st January and 1st July every year".
