Section 37 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
37. Payment of fees.
- Unless otherwise provided in these rules, all fees to be paid under these rules shall be paid in the local treasury under the head of account "087-Labour and Employment-(c) Fees under Contract Labour (Regulation and Abolition) Rules" and a receipt obtained which shall be submitted with the application or the memorandum of appeal, as the case may be.
