Section 24 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
24. Security.
- Before a licence is issued, an amount calculated at the rate of [Rs. 100 (Rupees one hundred)] [Substituted vide O.G.E. No. 550 dated 2.4.2005.] for each of the workmen to be employed as contract labour, in respect of which the application for licence has been made shall be deposited by the contractor for the due performance of the conditions of the licence and compliance with the provisions of the Act or the rules made thereunder.
