Section 13(4) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(4)Where on receipt of the intimation under sub-rules (1) and (2) the Licensing Officer is satisfied that an amount higher than the amount which has been paid by the contractor as fees for the grant of a licence is payable, he shall require such contractor to deposit a sum, which together with the amount already paid by such contractor would be equal to such higher amount of fees payable for the grant of a licence and to produce a treasury receipt showing such deposit within fifteen days.
