Section 20 in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981
20. Payment of fees and security deposits.
- The payment of the various fees relating to registration, licensing and security deposits shall be made through a crossed Demand Draft drawn in favour of the concerned Licensing/Registering Officer and payable at the station at which he is stationed alongwith a Treasury Challan duly filled in indicating the relevant head of account creditable to the accounts of the Labour Department.(2)The heads of accounts under which the receipts relating to the fees for registration, licensing, appeals and security deposits shall be credited will be the following head:-"087-Labour & Employment(ii)- Other Receipts(iii)- Other Deferent Receipt".Chapter-III Duties of the Contractor
