Section 8(4) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(4)The fees payable as specified in this rule shall be paid into the nearest Government treasury under the head of account "XXXII-Miscellaneous Social and Development Organisation-Labour and Employment-Fees realised under the Beedi and Cigar Workers (Conditions of Employment) Act, 1968."
