Section 83 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
83.
(1)The Board, Committee, Labour Commissioner, West Bengal, Registering Officer, Licensing Officer, or the Inspector or any other authority under the Act shall have powers to call for any information or statistics in relation to contract labour from any contractor or principal employer at any time by an order in writing.(2)Any person called upon to furnish the information under sub-rule (1) shall be legally bound to do so.Form I[See Rule 17 (1)]Application for Registration of Establishment Employing Contract Labour
