Section 82 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
82.
(1)Every contractor shall send half yearly return in Form XXIV (in duplicate) so as to reach the Licensing Officer concerned not later than thirty days from the close of the half-year.1. Half year for the purposes of this rule means "a period of six months commencing from the 1st January and 1st July of every year. [***] [Inserted by G.O.Ms.No. 426, dated 23-6-1981.](2)Every principal employer of a registered establishment shall send annually a return in Form XXV (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.
