Section 11(2) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(2)Every Licence granted under sub-rule (1) or renewed under Rule 15 shall be subject to the following conditions, namely :(i)the Licence shall be non-transferable;(ii)the terms and conditions of the agreement or arrangement under which the migrant workman is recruited or employed,(iii)the number of migrant workmen recruited or employed;(iv)the number of workmen recruited or employed as migrant workmen in the establishment shall not, on any day, exceed the maximum number specified in condition (iii);(v)the rates of wages payable to the migrant workmen by the contractor shall not be less than the rates prescribed under the Minimum Wages Act, 1948, for such employment and where the rates have been fixed by agreement, settlement or award, not less than the rates so fixed;(vi)save as provided in these rules the fees paid for the issue or, as the case may be, for renewal of Licence shall be non-refundable;(vii)(a)in cases where the migrant workmen recruited or employed by the contractor perform the same or similar kind of work as the workmen directly employed by the principal employer of the establishment, the wage rates, holidays, hours of work and other conditions of service of the migrant workmen of the contractor shall be the same as applicable to the workmen directly employed by the principal employer of the establishment on the same or similar kind of work :Provided that in case of any disagreement with regard to the type of work the same shall be decided by the Chief Inspector of Migrant Workmen whose decision thereon shall be final;(b)in other cases, the wage rates, holidays, hours of work and conditions of service of the migrant workmen recruited or employed by the contractor shall be such as prescribed in these rules;(viii)every migrant workmen shall be entitled to allowances, benefits facilities etc., as prescribed in the Act and the rules made thereunder;(ix)no female migrant workman shall be employed by any contractor before 6 a.m. or after 7 p.m.:Provided that this clause shall not apply to the employment of the female migrant workman in pit head baths, creches and canteens and midwives and nurses in hospitals and dispensaries;(x)the contractor shall notify any change in the number of migrant workmen or the conditions of work to the Licensing Officer;(xi)the contractor shall display a copy of the licence prominently at the premises where the migrant workmen are employed;(xii)the licence shall be valid for one calendar year only; and(xiii)the contractor shall comply with all the provisions of the Act and the rules made thereunder.
