Section 9 in The Sikkim Labour Protection Act, 2005
9. Duties of Principal Employer ! Contractors / Owners of Establishment or independent individual workers.
(1)It shall be the duty of Principal Employer /Employer/Contractor /Owner of establishment or of independent individual workers:-(a)to furnish such particulars and in such form as may be prescribed and shall apply to the specified authority within fifteen(15) days from the date of employment and for registration of workers;(b)to furnish such particulars and in such form as any be prescribed to the specified authority within fifteen (15) days where any change occurs in any of the particulars so furnished;(c)to surrender the token or receipt of such application of workers in the office of Registering Officer after completion of works if any such worker leaves Sikkim on vacation or forever, as the case may be;(d)to furnish the list of workers who have left Sikkim to the Registering Officer with a copy to nearest Police Station and area Inspector Station in such form as any be prescribed;(e)to maintain a record register with particulars of workers namely, names, father’s name / husband name, sex, age, temporary address, permanent address, designation, rates of wages, date of employment, nature of work with passport size photograph.
