Section 24 in The Personal Injuries (Compensation Insurance) Scheme, 1972
24. Submission of details by contractors .-The liabilities under this Scheme of the Contractor and the principal as defined in section 10, shall be as follows:-
The Contractor .-(a) The contractor shall be under an obligation in like manner as if he were any other employer for insuring the workman working under him.(b)The contractor shall be responsible for informing the Principal of the number and date of the policy taken out by him from the Government Agent.The Principal .-The principal shall be responsible for bringing to the notice of the Government Agent the existence of any contractors working under him, but the principal will not be responsible for the accuracy of figures included in the application made by the contractor.
