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State of Maharashtra - Section

Section 125C in Maharashtra Factories Rules, 1963

125C.

(1)The occupier of every factory shall pay the electronic transaction charges for availing e-services for submitting returns, applications for registration, renewal of registration certificate, application for exemption, notices or any other application or documents and for paying fees prescribed in these rules, electronically, as provided in sub-rule (2).
(2)The electronic transaction charges for the purposes of sub-rule (1) shall be as follows, namely :-
Sr. No Documents Charges (in rupees)
Up to 50 Labour More than 50 Labour
1 Returns 20 80
2 Application for registration 50 100
3 Application for renewal of registrationcertificate 50 100
4 Application for exemption 50 50
5 Any other application or documents 50 50