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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(2) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(2)The fees to be paid for the grant of a licence under Section 12 shall be as specified below:-If the number of workmen employed by the contractor on any day-
  Rs.
  (a) exceeds 10 but does not exceed 20 - 40
  (b) exceeds 20 but does not exceed 50 - 100
  (c) exceeds 50 but does not exceed 100 - 200
  (d) exceeds 100 but does not exceed 200 - 400
  (e) exceeds 200 but does not exceed 40 - 800
  (f) exceeds 400 - 1,000]