Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State of Odisha - Section

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

13. [ Fees. [Substituted vide Orissa Gazette Extraordinary No. 532 dated 30.3.2005.]

(1)The fees to be paid for the grant of certificate of registration of an establishment under Section 4 shall be as specified belowIf the number of migrant workmen proposed to be employed in the establishment on any day
(a) is 5, but does not exceed 20 Rs.400.00
(b) exceeds 20, but does not exceed 50 Rs. 1,000.00
(c) exceeds 50, but does not exceeds 100 Rs.2,000.00
(d) exceeds 100, but does not exceed 200 Rs.4,000.00
(e) exceeds 200, but does not exceed 400 Rs.8,000.00
(f) exceeds 400, but does not exceed 800 Rs.12,000.00
(g) exceeds 800, but does not exceed 1000 Rs.13,000.00
(h) exceeds 1000 Rs.20,000.00
(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]