Section 81 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
81.
(1)(i)Notices showing the rates of wages, hours of works, 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, Punjabi and Hindi in conspicuous places at the establishment and the work-side by the principal employer of the contractor, as the case may be.(ii)The notices shall be correctly maintained in a clean and legible condition.(2)A copy of the notice shall be sent to the Inspector and whenever any changes occur the same shall be communicated to him forthwith.(3)[Every principal employer shall within fifteen days of the commencement or completion of each contract work under each contractor, submit a return to the Inspector, appointed under section 28 of the Act, intimating the actual dates of the commencement or, as the case may be, completion of such contract work, in Form VI 'B'] [Sub-section 3 inserted vide Punjab Government Gazette Legislative Supplement Part III, dated 15.11.1979.]
