Section 19 in The M.P. Payment of Wages Rules, 1962
19. Notice of appointment of a contractor.
- Every pay-master shall notify to the Inspector appointment of any contractor in the factory for employing persons in the factory premises or precincts thereof in any of the manufacturing processes as defined in the Factories Act, 1948, or in any other kind of work incidental to or connected directly or indirectly therewith.
