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State of Madhya Pradesh - Section

Section 12 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

12. Fees.

(1)The fees to be paid for the grant of certificate of registration of an establishment under Section 4 shall be as specified below :If the number of migrant workmen proposed to be employed in the establishment on any day-
  Rs. Ps.
(a) is 5 but does not exceed 20 30.00
(b) exceeds 20 but does not exceed 50 75.00
(c) exceeds 50 but does not exceed 100 150.00
(d) exceeds 100 but does not exceed 200 300.00
(e) exceeds 200 but does not exceed 400 600.00
(f) exceeds 400 750.00 .
(2)The fees to be paid for the grant of licence under Section 7 shall be as specified below :-If the number of migrant workmen recruited or employed by the contractor on any day-
(a) is 5 but does not exceed 20 10.00
(b) exceeds 20 but does not exceed 50 20.00
(c) exceeds 50 but does not exceed 100 40.00
(d) exceeds 100 but does not exceed 200 80.00
(e) exceeds 200 but does not exceed 400 160.00
(f) exceeds 400 200.00 .