Section 17 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
17. Refund of security.
(1)On expiry of the period of licence the contractor may, if he does not intend to have his licence renewed and get the security amount.adjusted in respect of his fresh application for licence in terms of Sub-rule (2) of Rule 11 , make an application to the Licensing Officer for the refund of the security, if any, deposited by him under Rule 11.(2)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.(3)If there is any order directing the forfeiture of the whole or any part of the security, the amount to be forfeited shall be deducted from the security deposit, and balance, if any, shall be refunded to the applicant.(4)The application for refund shall, as far as possible, be disposed of within sixty days of the receipt of the application.
