Section 10(2) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
(2)Where the applicant for the licence was holding licence in regard to another work and that licence had expired, the licensing officer if satisfied that any amount out of the security, deposited in respect of that licence, is to be refunded to the applicant under rule 17 may on an application made to him for that purpose in Form VII adjust the amount to be refunded towards the security, if any, required to be deposited in respect of the application for the new licence and the applicant shall deposit, in such a case, only the balance amount if any, after making such adjustment.
