Section 3 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
3. Manner of making application for registration of establishments.
(1)The application for registration of an establishment shall be made in triplicate in Form I to the Registering Officer of the area in which the establishment sought to be registered is located.(2)The application shall be accompanied by a treasury receipt showing payment of the fees under the head of account specified under Rule 20 for the registration of the establishment.(3)The application shall be either personally delivered to the Registering Officer or sent to him by registered post.(4)On receipt of the application, the Registering Officer shall, after noting thereon the date of receipt by him of the application, give an acknowledgement to the applicant.
