Section 17 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
17. Manner of making application for registration of establishment [Sections 7 (1) and 35 (2) (c)].
(1)The application referred to in sub-section (1) of Section 7 shall be made in triplicate, in Form I to the registering officer of the area in which the establishment sought of be registered is located.(2)The application referred to in sub-rule (1) shall be accompanied by a treasury receipt showing payment of the fees for the registration of the establishment.(3)Every application referred to in sub-rule (1) shall be either personally delivered to the registering officer or sent to him by registered post.(4)On receipt of the application referred to in sub-rule (1), the registering officer shall, after noting thereon the date of the receipt by him of the application, grant an acknowledgment to the applicant.
