Section 11 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
11. [ Payment of fees. [Substituted by G. O. Ms. No. 1065, Labour, dated the 23rd May 1988.]
- All fees payable under these rules shall be accompanied by a treasury receipt showing that the appropriate fee has been paid into the local treasury under the head of account "2230 Labour and Employment-101, Receipts under Labour Laws. 03. Receipts under the Tamil Nadu Hand-loom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981-DP Code 121A.AJAA 0120".]
