Section 3 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
3. Manner of making application for registration of establishment.
(1)The application referred to in sub-section (1) of Section 4 shall be made in triplicate in Form I to the Registering Officer of the area in which the establishment sought to be registered is located.(2)The application referred to in sub-rule (1) shall be accompanied by a treasury challan showing payment of the fees for the registration of the establishment.(3)Every application referred to in sub-rule (1) shall be either personally delivered to the Registering Officer or sent to him by registered post with A/D.(4)On receipt of the application referred to in sub-rule (1), the Registering Officer shall, after noting thereon the date of receipt by him of the application, grant an acknowledgement to the applicant.
