Section 4 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
4. Issue of certificate of registration.
(1)Where an application in Form I has been received, the registering officer shall, on being satisfied about the correctness of the statements made therein, register the establishment and issue to the principal employer a certificate of registration in Form II.(2)The Registering Officer shall maintain a register in Form III showing the particulars of the establishments in relation to which certificates or registration have been issued by him.(3)If, in relation to an establishment, there is any change in the particulars specified in the certificate of registration, the principal employer of the establishment shall intimate to the Registering Officer, within thirty days from the date when such change takes place, the particulars of, and the reasons for such change.
