Section 4 in The Orissa Motor Transport Workers' Rules, 1966
4. Application for registration.
- Every employer of an undertaking shall, within not less than thirty days before the date on which he proposes to operate the undertaking, submit to the Chief Inspector or an Inspector duly authorised by him in this behalf, an application in Form No. I in duplicate, for the registration of the undertaking and grant of a certificate of registration:Provided that in case of an undertaking existing immediately before the commencement of these rules, such application shall be made within sixty days from such commencement :Provided further that employees of an undertaking which is registrable under the Act, shall, notwithstanding the fact that the undertaking has not been registered, be entitled to all the benefits contained in the Act from the date the undertaking became registrable, unless the employees are entitled to benefits under any agreement, etc., which are considered more favourable than the benefits referred under the Act :Provided also that where an undertaking has units operating in more than one State, the employer of the undertaking shall apply for registration to the Chief Inspector or the Inspector, as the case may be, of the State in which its Headquarters Office is located.
