Section 5 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
5. Circumstance in which Application for Registration may be rejected.
(1)If any application for registration is not complete in all respects, the Registering Officer shall require the principal employer to amend the application so as to make it complete in all respects.(2)If the principal employer, on being required by the Registering Officer to amend his application for registration, omits or fails to do so, the Registering
