Section 10 in The Rajasthan Shops and Commercial Establishment Rules, 1959
10. Payment of fees.
- The fees payable under these rules on account of registrations, renewals, transfer certificates and loss of certificates, shall be paid in the office of the Inspector, Shops and Commercial Establishments of the area [by Treasury Challan or Postal Orders] [Inserted by Dated 31-1-1961, published in Rajasthan Gazette Extraordinary, part IV-C, dated 6-4-1961.] and will be credited under the head "XXXVI-Misc. Department B Mis. (ii) Receipts of other Departments-(13) receipts under Shops and Commercial Establishments Act."(2)If an application for the grant, renewal or amendment of a certificate is rejected by an Inspector, an appeal shall lie to the Labour Commissioner, Rajasthan or to such authority as may be appointed by the Labour Commissioner in this behalf.
