Section 10 in West Bengal Shops and Establishments Rules, 1964
10. Enquiry for registration renewal etc., and payment of fees.
(1)The registering authority may, for the purpose of satisfying himself about the correctness of any information furnished in any application or notice, hold such enquiry as he deems necessary for his satisfaction in such manner as he considers fit.(2)[ All fees payable under this Chapter shall be paid into the Local Treasury under the appropriate Head of Account through Treasury Challan.] [Substituted by n otification no. 1308-IR-EIL/IA-08/03 dated 9.11.2006.]
