(6)[(a) A fee, as may be specified by State Government by order from time to time, shall be payable to the certifying surgeon for issue of every certificate of fitness under the rules.(b)The certifying surgeon shall credit all or the part of, as may be specified by State Government by order from time to time, the collection of fees made under this rule in the Government treasury at the end of each quarter under the revenue head-"0230-Labour and Employment
