Bare Act-Contract Labour (Regulation and Abolition) Act, 1970

Contract Labour (Regulation and Abolition) Act, 1970

(Act no. 37 of 1970)

CONTENTS
Sections	Particulars
	Preamble

1	Short title, Extent, Commencement and Application
2	Definitions
3	Central Advisory Board
4	State Advisory Board
5	Power to Constitute Committees
6	Appointment of Registering Officers
7	Registration of Certain, Establishments
8	Revocation of Registration in certain cases
9	Effect of Non-Registration
10	Prohibition of Employment of Contract Labour
11	Appointment of Licensing Officers
12	Licensing of Contractors
13	Grant of Licences
14	Revocation, Suspension and Amendment of Licences
15	Appeal
16	Canteens
17	Rest-Rooms
18	Other Facilities
19	First-Aid Facilities
20	Liability of Principal Employer in certain cases
21	Responsibility for Payment of wages
22	Obstructions
23	Contravention of Provisions regarding employment of contract Labour
24	Other Offences
25	Offences by Companies
26	Cognizance of Offences
27	Limitation of Prosecutions
28	Inspecting Staff
29	Registers and Other Records to be maintained
30	Effect of Laws and Agreements Inconsistent with this Act
31	Power to exempt in special cases
32	Protection of Action taken under this Act
33	Power to give directions
34	Power to remove difficulties
35	Power to make rules