Section 7(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(1)Every application by a contractor for the grant of a licence for recruiting a person under Clause (a) of Sub-section (1) of Section 8 shall be made in triplicate in Form IV to the Licensing Officer having jurisdiction in relation to the area wherein recruitment is made.
