Section 8A in The Bihar Motor Transport Workers Rules, 1962
8A. [ Late application for registration, renewal or amendment. [Inserted by S.O. 388 dated 21.3.1975.]
- If the application for registration of an undertaking or for the renewal or the amendment of its registration certificate is not received by the Chief Inspector duly authorised by him in this behalf within the time specified in the foregoing rules, the undertaking shall be registered or registration certificate shall be renewed or amended, as the case may be on payment of a fee which shall be calculated at the rate of fifty percent for the first 6 months plus fifty percent for each subsequent 3 months or part thereof, in excess of the fee prescribed for the purpose:]Provided that the amount of late fee shall not exceed Rs. 250/- in case of an undertaking employing upto five employees, Rs. 1,000/- in case of an undertaking employing six to ten employees, Rs. 1,500/- in case of an undertaking employing eleven to twenty employees, and Rs. 2,000/- in case of an undertaking employing more than twenty employees:Provided further that in cases where the Chief Inspector is satisfied that delay in submission of the application is due to unavoidable circumstances beyond the control of the employers, he may reduce or remit, as he thinks fit, the payment of such late fee.
