Section 119(2) in Occupational Safety, Health and Working Conditions Code, 2020
(2)The application under sub-section (1),-(a)shall be in such form and filed in such manner and accompanied by such fee and contain such information as may be prescribed by the appropriate Government;(b)shall, in so far as it relates to the licence for engaging contract labours, contain the number of inter-State migrant workers employed.
