Section 56 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
56. Periodical returns.
(1)Every contractor shall send half-yearly return in Form XXIII (in duplicate), so as to reach the Licensing Officer concerned not later than thirty days from the close of the half year.Note. - Half-year for the purpose of this Rule means "a period of six months commencing from 1st January and 1st July every year".(2)Every Principal Employer of a registering establishment shall send annually a return in Form XXIV (in duplicate) so as to reach the registering officer concerned not later than the 15th February following the end of the year to which it relates.
