Contact Labour (Regulation and Abolition) Act, 1970
9. Effect of non-registration
No principal employer of an establishment, to which this Act
applies, shall-
(a) in the case of an establishment required
to be registered under section 7, but which has not been registered within the
time fixed for the purpose under that section;
(b) in the case of an establishment the
registration in respect of which has been revoked under section 8, employ
contract labor in the establishment after the expiry of the period referred to
in clause (a) or after the revocation of registration referred to in clause
(b), as the case may be.