Section 22(a) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(a)whether the applicant -(i)is a minor, or(ii)is of unsound mind and stands so declared by a competent court, or(iii)is an undischarged insolvent, or(iv)has been convicted (at any time during a period of five years immediately preceding the date of application) of an offence which, in the opinion of the Government, involves moral turpitude;
