Section 26(2) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

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State of West Bengal - Subsection

Section 26(2) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

(2)The fees to be paid for the grant or renewal of licence under section 12 shall be as specified belowIf the number of workmen employed by the contractor on any dayRs.

		Rs.
(a)	is 20	5
(b)	exceeds 20 but does not exceed 50	12.25
(c)	exceeds 50 but does not exceed 100	25
(d)	exceeds 100 but does not exceed 200	50
(e)	exceeds 200 but does not exceed 400	100
(f)	exceeds 400	125

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State of West Bengal - Subsection

Section 26(2) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972