Section 23(1) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(1)The application referred to in sub-section (1) of section 7 of the Act shall be made [***] [Omitted 'in triplicate' by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).], in Form I annexed to these rules [online on the Shram Suvidha Portal of the Ministry of Labour and Employment in the Government of India] [Substituted 'to registering officer of the area appointed under section 6 of the Act in which the building or other construction work is to be carried on by the establishment' by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).].
