Section 71 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
71.
(1)The Chief Labour Officer 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 12(1)]Application for registration of establishments employing contract labour
