Section 38 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
38. 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 Head of account was [087. Labour and Employment. (a) Receipts under Labour Laws (Fees under the Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, (1971)] [substituted by G.O.Ms.No. 2 E & SW (T), dated 1-1-1975, w.e.f. 1-4-1974). This Head of account is proposed to be substituted vide G.O.Ms. 957, dated 18-11-1981 which is essential as payments to be made in the treasury are to be made in the Heads of accounts as given in the Budget Manual. As per the recent edition of the Budget Manual: and also as per the G.O.Ms.No. 26, dated 23-1-1986. The Head of account is '087 Labour and Employment 30 Fees under Contract Labour (Regulation and Abolition) Rules, 1971'.] and a receipt obtained which shall be submitted with the applications or the memorandum of appeal, as the case may be.
