Section 4 in The Bihar Motor Transport Workers Rules, 1962
4. Application of Registration.
- Every employer of an undertaking shall within not less than thirty days before the date on which he proposes to operate the undertaking, submit to the Chief Inspector or an Inspector duly authorised by him in this behalf an application in Form No.-I, in duplicate, for the registration of the undertaking and grant of a certificate of registration:Provided that in the case of an undertaking existing immediately before the commencement of these rules, such application shall be made within sixty days from such commencement:Provided further that where an undertaking has units operating in the State of Bihar as also in one or more other States, the employer of the undertaking shall apply for registration to the Chief Inspector or the Inspector, as the case may be, of the State in which its Headquarters Office is located, and in case, such Headquarters Office is located outside the State of Bihar, he shall, within thirty days of registration, furnish a copy of the certificate of registration to the Chief Inspector of the State of Bihar.
