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State of West Bengal - Section
Section 3 in West Bengal Trade Unions Rules, 1998
3. Form and Fee for application.
- Every application by a registered Trade Union under sub-section (1) of section 28A for recognition as a recognised Trade Union for an industrial establishment or a class of industry in a local area shall be made in Form I together with a fee as specified below :-| (a) if the number of workmen employed in anindustrial establishment on any day in a calender year :- | |||
| (i) | does not exceed 25 | —Rs. | 10/- ; |
| (ii) | exceeds 25 but does not exceed 50 | —Rs. | 20/- ; |
| (iii) | exceeds 50 but does not exceed 250 | —Rs. | 50/- ; |
| (iv) | exceeds 250 but does not exceed 500 | —Rs. | 100/- ; |
| (v) | exceeds 500 but does not exceed 1000 | —Rs. | 200/- ; |
| (vi) | exceeds 1000 | —Rs. | 400/- |
| (b) if the number of workmen employed in a class of industryin a local area on any day in a calender year- | |||
| (i) | does not exceed 1000 | —Rs. | 200/- ; |
| (ii) | exceeds 1000 but does not exceed 5000 | —Rs. | 500/- ; |
| (iii) | exceeds 5000 | —Rs. | 1000/- ; |