Section 25(1) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(1)Where on receipt of the intimation under sub-rule (3) of rule 24, the registering officer is satisfied that an amount higher than the amount, which has been paid by the employer as fees for the registration of the establishment is payable, he shall require such employer to pay additional sums [by e-payment] [Inserted by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).] which, together with the amount already paid by such employer, would be equal to such higher amount of fees payable for the registration of the establishment.
