Section 10(3) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(3)The fees shall be paid into nearest Government treasury under the head of account, [087-Labour and Employment (a) Receipt under Labour Laws - Fees] [Substituted by G.N. of 17.11.1975.] realised under the Beedi and Cigar Workers (Conditions of Employment) Act, 1966.
