Section 6(a) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
(a)an amount higher than the amount already paid by the principal employer as fee for the registration of the establishment is payable, he shall require such principal employer to deposit a sum which together with the amount already paid by him, would be equal to such higher amount of fee payable for the registration of the establishment and to produce receipt showing such deposit;
