Section 8(4) in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(4)The fees payable as specified in this rule shall be paid into the nearest Government treasury under the head, of account [1087-Labour and Employment-(a)receipt under Labour Laws;(b)fees realised under Beedi and Cigar Workers (Conditions of Employment) Act, 1966.)
