Section 10(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)Where the Licensing Officer is satisfied in accordance with the procedure laid down in the proviso to sub-section (2) of Section 8, that any person who has applied for or who has been issued a licence should furnish security for the due performance of the conditions of the licence, he shall prepare an estimate of the amount needed to provide for recruitment or employment of migrant workmen on the basis of the number of persons proposed to be employed, their period of employment, rates of wages payable to them, places of employment, facilities which shall be afforded to the workmen and other relevant factors as specified in sub-section (3) of the said section and determine the amount of the security to be furnished by such person, which shall not exceed forty per cent of the amount estimated by him:Provided that the amount of security to be furnished by any such person shall not be less than twenty times of the amount payable by him by way of fee for the licence.
