Section 32(7) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(7) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

(7)The fees to be paid for the grant of a licence under sub-rule (3) shall be as specified below :If the number of workmen to be employed by the contractor on any day-

		Rs.
(a)	exceeds 20 but does not exceed 50	5
(b)	exceeds 50 but does not exceed 200	20
(c)	exceeds 200	80

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State of West Bengal - Subsection

Section 32(7) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972