Section 81(1) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
(1)(i)Notices showing the rates of wages, hours of work, wage periods, dates of payment of wages, names and addresses of the inspectors having jurisdiction, and date of payment of unpaid wages, shall be displayed in English and in Hindi and in the local language understood by the majority of the workers in conspicuous places at the work-site by the principal employer or the contractor as the case may be.(ii)The notice shall be correctly maintained in a clean and legible condition.
