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State of Bihar - Section
Section 24 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
24. Security.
- [Omitted by S.O. 1940, dated 15th December, 1976.]Note. - Old Rule 24 runs as under:| 24.Security.- (1) Before a licence is issued an amount calculated at the rate of Rs. 30 for each of the workman to be employed as contract labour in respect of which the application for licence has been made, shall be deposited by the contractor for due performance of the conditions of the licence and compliance with the provisions of the Act or the Rules made thereunder.(2) The amount of security deposit shall be paid in the local treasury under the head of account "Section T-Deposits and Advance-Part III-Deposits not bearing interest-(c) Other Deposits-Accounts-Departmental and Judicial Deposits-Civil Deposits-Deposits under Contract Labour (Regulation and Abolition) Act, 1970." |