Section 12 in The Bihar Motor Transport Workers Rules, 1962
12. Payment of fees.
(1)All fees to be paid under these Rules shall be paid into the local treasury under the head of account "XXXVI-Misc. Department- Labour and Employment-Fees from the Bihar Motor Transport Workers Rules" up to 31st March 1962, and thereafter under the head of account ["XXXII-Misc. Departments-Social and Development Organisation-Labour and Employment-Fees from the Bihar Motor Transport Workers Rules"] [For changed head of account see New classification of Budget (087-Labours & Employment-Receipt from....)] and receipt obtained which shall be submitted alongwith the application.(2)[ If an application for the grant, renewal, amendment or issue of a duplicate certificate of registration is rejected, the fee paid shall be refunded to the applicant.] [For changed head of account see New classification of Budget (087-Labours & Employment-Receipt from....)]
