Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(2)The fees to be paid for the grant of licence under Section 8 shall be as specified belowIf the number of migrant workmen proposed to be employed by the contractor on any day
(a) is 5, but does not exceed 20 Rs.200.00
(b) exceeds 20, but does not exceed 50 Rs.400.00
(c) exceeds 50, but does not exceeds 100 Rs.800.00
(d) exceeds 100, but does not exceed 200 Rs.1,600.00
(e) exceeds 200, but does not exceed 400 Rs.3,200.00
(f) exceeds 400, but does not exceed 750 Rs.4,000.00
(g) exceeds 750, but does not exceed 1000 Rs.5,000.00
(h) exceeds 1,000 but does not exceed 2,000 Rs.6,800.00
(i) exceeds 2,000 Rs.10,000.00]