Section 26(7) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

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

State of Tripura - Subsection

Section 26(7) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(7)The fees to be paid for the grant of licence under sub-rule (3), shall be specified below :If the number of workmen to be employed by the contractor on any day-

(a)	exceeds 20 but does not exceed 50	Rs. 5.00
(b)	exceeds 50 but does not exceed 200	Rs. 20.00
(c)	exceeds 200	Rs. 30.00

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State of Tripura - Subsection

Section 26(7) in Tripura Contract Labour (Regulation and Abolition) Rules 1978