Section 12 in Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017
12. The licensee shall, within fifteen days of the commencement and completion of each contract work, submit a return to the Inspector appointed under section 28 of the the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) intimating the actual date of the commencement or, as the case may be, completion of such contract work in Form - VII.
Form VII[Under rule 25(2)(viii) and rule 81(3) of the Contract Labour (Regulation and Abolition) Central Rules,1971; and rule 26(3) and 239(1) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998]Notice of Commencement/completion of Work(1)Name of the principal employer under the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970)/Employer under the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996)*(2)LIN/Pan No.(3)Email Id(4)Mobile No.(5)Name of the contractor under the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) (if applicable)(6)LIN/Pan No.(7)Email Id(8)Mobile No.(9)No. and date of Certificate of Registration/Licence * ..........................................(10)Name of person in-charge of the work :(11)LIN/Pan No. of person in-charge of work(12)Email Id of person in-charge of work(13)Mobile No. of person in-charge of work(14)The nature of work involved and the facilities, including any plant and machinery provided in the case of a building or other construction work(15)The arrangements for the storage of explosives, if any, to be used in the building or other construction workI/We hereby intimate that the work (Name of work) given to (name of the contractor) having [licence/ Registration Certificate No. .................. dated ......................]* has been/is likely to be commenced / completed with effect from (date)/on (date).Signature of the Principal Employer/Contractor/Employer*ToThe Inspector......................................................* Please strike off whichever is not applicable.Form VIII[Under rule 77 of the Contract Labour (Regulation and Abolition) Central Rules,1971; rule 241(2)(b) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998; and rule 50 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]Service Certificate
