Section 20 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
20. Payment of fees and security deposits.
(1)The payment of the various tees relating to registration, licensing and security deposits shall be made through a crossed Demand Draft drawn in favour of the concerned departmental officer and payable at the station at which he is stationed along with a Treasury Challan duly filled in indicating the relevant head of account creditable to the accounts of the concerned Pay and Accounts office.(2)The heads of accounts under which the receipt relating to the fees for registration, licensing and appeals, etc., shall be credited will be 'B-Non-Tax Revenue-087-Labour and Employment-Receipts under the Inter-State Migrant Workmen (Regulation and Conditions of Service) Madhya Pradesh Rules, 1981". The security deposits are to be booked under the head "Deposits Advances (b)". Deposits not bearing interest-843-Civil Deposits-Security Deposits.
