Section 25 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
25. Form and terms and conditions of licence [Sections 12 (2) and 35 (2) (f)].
(1)Every licence granted under sub-section (1) of Section 12 shall be in Form VI.(2)Every licence granted under sub-rule (1) or renewed under rule 22 shall be subject to the following conditions, namely -(i)the licence shall be non-transferable;(ii)the number of workmen employed as contract labour in the establishment shall not, on any day, exceed the maximum number specified in the licence;(iii)save as provided in these rules, the fees paid for the grant, or as the case may be, for renewal of the licence shall be non-refundable;(iv)the rates of wages payable to the workmen by the contractor shall not be less than the rates prescribed under the Minimum Wages Act, 1948 (II of 1948) for such employment where applicable, and where the rates have been fixed by agreement, settlement or award, not less than the rates so fixed;(v)(a)in cases where the workmen employed by the contractor perform the same or similar kind of work as the workmen directly employed by the principal employer of the establishment, the wage rates, holidays, hours of work and other conditions of service of the workmen of the contractor shall be the same as applicable to the workmen directly employed by the principal employer of the establishment on the same or similar kind of work:Provided that in the case of any disagreement with regard to the type of work the same shall be decided by the Labour Commissioner, U.P., whose decision shall be final;(b)in other cases the: wage rates, holiday, hours of work and conditions of service of the workmen of the contractor shall be such as may be specified in this behalf by the Labour Commissioner, Uttar Pradesh.Explanation. - While determining the wage rates, holidays, hours of work and other conditions of service under (b) above, the Labour Commissioner, U.P. shall have due regard to the wage rates, holidays, hours of work and other conditions of service obtaining similar employments;(vi)(a)in every establishment where twenty or more workmen are ordinarily employed as contract labour, there shall be provided two rooms of reasonable dimensions for the use of their children under the age of six years;(b)one of such rooms shall be used as a play room for the children and the other as bedroom for the children;(c)the contractor shall supply adequate number of toys and games in the play-room and sufficient number of cots and beddings in the sleeping room;(d)the standard of construction and maintenance of the creches shall be such as may be specified in this behalf by the Labour Commissioner, UP;(vii)the licensee shall notify any change in the number of workmen or the conditions of work to the licensing officer.
