Section 82(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(1)Every contractor shall send half-yearly return in Form XXIV (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 6 months commencing from 1st January and 1st July of every year."
