Section 17(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
(1)(i)On expiry of the period of licence or on completion of the work for which licence was granted, the contractor may, if he does not intend to have his licence renewed or get the security amount adjusted in respect of his fresh application for licence in terms of sub-rule (2) of Rule 10 make an application to the licensing officer for the refund of the security, if any, deposited by him under Rule 10.(ii)If the licensing officer is satisfied that there is no breach of the conditions of licence or there is no order under Section 10 for the forfeiture of security or any portion thereof, he shall direct the refund of the security to the applicant.
