Section 18(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(2)Every certificate of registration granted under sub-section (2) of section 7 shall contain the following particulars, namely:-(a)the name and address of the establishment;(b)The maximum number of workmen to be employed as contract labour in the establishment;(c)the type of business, trade, industry, manufacture or occupation which is carried on in the establishment;(d)such other particulars as may be relevant to the employment of contract labour in the establishment;
