Section 8(3) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
(3)The security which may be required to be furnished under the proviso to sub-section (2) shall be reasonable and the rules for the purposes of the said proviso shall, on the basis of the number of workmen employed, the wages payable to them, the facilities which shall be afforded to them and other relevant factors provide for the norms with reference to which such security may be determined.
