Section 25(2) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
(2)Every licence granted under sub-rule (1) or renewed under Rule 29 shall be subject to the following conditions, namely:-(i)the licence shall be non-transferable;(ii)the number of workmen employed as contract labour in the establishment shall not, on any day, exceed the maximum number specified in the licence;(iii)save as provided in these Rules, the fees paid for the grant, or as the case may be, for renewal of the licence, shall be non-refundable;(iv)the rates of wages payable to the workmen by the contractor shall not be less than the rates prescribed under Minimum Wages Act, 1948 (11 of 1948), for such employment where applicable and where the rates have been fixed by agreement, settlement or award, not less than the rates so fixed;(v)(a)In case the workman is employed by the contractor in production or maintenance jobs which are not permanent in industrial establishments, the workman will be paid the same wages and allowed the same facilities in respect of leave, holidays and hours of work, as are allowed to the workman employed directly by the said establishment for same or similar jobs. If there is disagreement about "the same or similar nature of jobs", the matter will be referred to the Commissioner of Labour whose decision shall be final.(b)In other cases the wages-rates, holidays, hours of work and condition of service of the workmen of the contractor shall be such as may be specified in this behalf by the Commissioner of Labour, Bihar;Explanation. - While determining wage-rate, holidays, hours of work and other conditions of service under (b) above, the Commissioner of Labour, Bihar, shall have due regard to the wage-rates, hours of work and other conditions of service obtaining in similar employments.(vi)(a)in every establishment where twenty or more women are ordinarily employed as contract labour, there shall be provided two rooms of reasonable dimensions for the use of their children under the age of six years;(b)one of the such rooms shall be used as a play-rooms for the children and the other as bedrooms for the children;(c)the contractor shall supply adequate number of toys and games in the play-room and sufficient number of cots and bed dings in the sleeping-room;(d)the standard of construction and maintenance of the creches shall be such as may be specified in this behalf by the Commissioner of Labour, Bihar;(vii)the licence shall notify any change in the number of workmen or the conditions of work to the licensing officer;(viii)[ The licensee shall within seven days of the commencement of the contract work, intimate to the Inspector, the actual date of such commencement.] [Inserted by S.O. 1940, dated 15th December, 1976.]
