Section 80(1) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
(1)All registers and other records required to be maintained under the Act and Rules, shall be maintained complete and upto date and, unless otherwise provided for, shall be kept at an office or the nearest convenient building within the precincts of the work-place [x x x] [The words or at a place within a radius of three kilometres' were omitted by G.O.Ms.No. 42, dated 25-1-1980.].
