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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(2)The fees payable by the contractors for grant of a licence under Section 12 shall be as specified below:If the number of workmen proposed to be employed by the contractor on any day:
Rs.Ps.  
(a) exceeds 5 but does not exceed 20 265.00
(b) exceeds 20 but does not exceed 50 400.00
(c) exceeds 50 but does not exceed 100 570.00
(d) exceeds 100 but does not exceed 200 900.00
(e) exceeds 200 but does not exceed 400 1275.00
(f) exceeds 400 1850.00]