Section 24(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)Registering Officer shall within 1 day of receipt of application under sub-rule (1) of Rule 23 shall register the establishment and issue a certificate of registration in Form-2 to the applicant; if such applicant has complied with all the requirements as laid down in these rules and has made the application within such period specified under clause (a) and clause (b) of Section 7 of the Act, registering officer can grant or refuse to grant or object to grant otherwise the registration shall be deemed to be granted.Applicant may submit his application on departmental web portal along with necessary documents and payment of fee. In such case automatic registration shall be done by web portal, provided application is complete in all respects and applicant is eligible, registration certificate shall be sent to applicant through e-mail:Provided if registration is obtained by misrepresentation of facts or concealment of facts or on the basis of forged document, such registration shall be deemed null and void and can be cancelled by registering officer and legal action may be taken against applicant.
