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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(7) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(7)The fees to be paid for the grant of a licence under sub-rule (3) shall be as specified below:-If the number of workmen proposed to be employed by the contractor on any day-
  Rs.
  (a) exceeds 10 but does not exceed 20 - 20
  (b) exceeds 20 but does not exceed 50 - 80
  (c) exceeds 50 but does not exceed 100 - 140
  (d) exceeds 200 - 240
[New data table for Fees Substituted vide S.O. 323, dated 30th November, 1992 [Published in Bihar Gazette (Extraordinary) dated 30 11.1992]]