Section 83 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
83. Power to call information or statistics [Sections 29 and 35 (2) (o)].
(1)The Board, Committee, Labour Commissioner, U.P. 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
