Section 12 in Andhra Pradesh Motor Transport Workers Rules, 1963
12. Payment of fees.
- [(1) The fees prescribed under these rules shall be paid into the local treasury under the head of account [087. Labour and Employment Receipts under Labour Laws; Fees realised under Motor Transport Workers Act, 1961] [Substituted vide G.O. Ms. No. 265, dated 19.3.1975.] and the receipt shall be gnclosed to the application form.](2)If an application for the grant, renewal, amendment or issue of a duplicate of a certificate of registration is rejected, the fee paid shall be refunded to the applicant.
