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State of Punjab - Section

Section 26 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

26. Fees.

(1)The fees to be paid for the grant of a certificate of registration under section 7 shall be as specified below:If the number of workmen proposed to be employed on contract on any day -
  Rs.
(a) is twenty; 60
(b) exceeds twenty but does not exceed fifty; 150
(c) exceeds fifty but does not exceed one hundred; 300
(d) exceeds one hundred but does not exceed two hundred; 600
(e) exceeds two hundred but does not exceed four hundred; and 1200
(f) exceeds four hundred; 1500
(2)The fees to be paid for the grant of a licence under section 12 shall be as specified below:-If the number of workman employed by the contractor on any day -
  Rs.
(a) is twenty; 15
(d) exceeds twenty but does not exceed fifty; 37.5
(c) exceeds fifty but does exceed one hundred; 75
(d) exceed one hundred but does not two hundred; 150
(e) exceeds two hundred but does not exceed four hundred; and 300
(f) exceeds four hundred [375] [Susbtituted vide Punjab Government Gazette Legislative Supplement Part III, dated 22.6.1990.]