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State of Uttar Pradesh - Section

Section 12 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

12. [ Fees. [Substituted by Notification No. 2793/36-3-1 (ML)-88, dated 31st December, 1993, published in the U. P. Gazette (Extraordinary), Part 4, Section (Kha), dated 31st December, 1993.]

(1)The fee to be paid for the grant of certificate of registration of an establishment under Section 4 shall be as specified below, namely :If the number of migrant workmen proposed to be employed in the establishment on any day-
      Rs.
(a) is 5 but does not exceed 20 ... 90.00
(b) exceeds 20 but does not exceed 50 ... 225.00
(c) exceeds 50 but does not exceed 100 ... 450.00
(d) exceeds 100 but does not exceed 200 ... 900.00
(e) exceeds 200 but does not exceed 400 ... 1800.00
(f) exceeds 400 ... 2250.00
(2)The fee to be paid for the grant of licence under Section 8 shall be specified below, namely:If the number of migrant workmen recruited or employed by the contractor on any day-
      Rs.
(a) is 5 but does not exceed 20 ... 30.00
(b) exceeds 20 but does not exceed 50 ... 60.00
(c) exceeds 50 but does not exceed 100 ... 120.00
(d) exceeds 100 but does not exceed 200 ... 240.00
(e) exceeds 200 but does not exceed 400 ... 480.00
(f) exceeds 400 ... 60.00]