Section 9(2) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(2)The local agents who supply migrant workmen to the contractors of the outside States and work either as sub-contractors or commission agents of such contractors, shall have also to obtain a licence from the concerned Licensing Officer of the State from which migrant workmen are recruited and drafted to outside State, on making an application in Form IV-A to the concerned Licensing Officer of the State from which migrant workmen are recruited. The fees payable by the agent for the purpose shall be equivalent to as provided under Sub-rule (2) of Rule 13.
