Section 56(2) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(2)Every principal employer of a registered establishment shall send annually a return in Form XXIV, in duplicate so as to reach the Registering Officer concerned not later than the 15th February following the and of the year, to which it relates, with a copy thereof sent to the Registering Officer of the State from which migrant workers have been, drafted and engaged in the establishment during the period in question.
