Section 18 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
18. Security.
(1)Before a licence is issued, an amount calculated at the rate of Rs. 30 for each of the workman employed as contract labour, in respect of which the application for licence has been made, shall be deposited by the contractor for the due performance of the conditions of the licence and the compliance with the provisions of the Act or the rules made thereunder.(2)The amount of security deposit shall be paid in the local treasury under the Head of account 843-CD-Civil Deposit being the security money against engagement of the contract labour.
