Section 69 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
69.
(a)(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 Bengali and in the language understood by the majority of the workers in a conspicuous place at the establishment and work site by the principal employer or the contractor, as the case may be.(ii)The notices shall be correctly maintained in a clean and legible condition.(b)A copy of the notice shall be sent to the Inspector and whenever any change occurs the same shall be communicated to him forthwith.
