Section 47(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)No contractor to whom this Part applies shall-(a)supply or engage contract labour in any establishment; or(b)undertake or execute the work through contract labour,except under and in accordance with a licence issued to him by the authority referred to in sub-section (1) of section 119 in accordance with the provisions of that section after satisfying that the contractor fulfills such requisite qualifications or criteria as may be prescribed by the Central Government and such licence shall, in addition to the requisite particulars and conditions specified in sub-section (3), specify the number of such contract labour who can be supplied or engaged and the amount of security to be deposited by the contractor.
