Section 32(2) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
(2)The application for such temporary certificate of registration or licence shall be made in triplicate in Form VIII or Form X respectively and shall be accompanied by treasury receipt or a crossed postal order drawn in favour of the appropriate Registering or Licensing Officer, as the case may be, showing the payment of appropriate fees and in the case of licence, the appropriate amount of security also.
