Section 81 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
81. Display of notices [Sections 29 and 35 (2) (o)].
(1)(i)Notices showing the rates of wages, hours of work, wage periods, date of payment of wages, names and addresses of the Inspector having jurisdiction, and date of payment of unpaid wages shall be displayed in English and Hindi and in the local language understood by the majority of the workers in conspicuous places at the establishment and the work site by the principal employer or the contractor, as the case may be.(ii)The notices shall be correctly maintained in a clean and legible condition.(2)A copy of the notice shall be sent to the Inspector and whenever any changes occur the same shall be communicated to him forthwith.
