Section 31 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
31. Refund of security.
(1)(i)On expiry of the period of licence the contractor may, if he does not intend to have his licence renewed, make an application to the licensing officer for the refund of security deposited by him under Rule 24.(ii)if the licensing officer is satisfied that there is no breach of the conditions of licence of there is no order under Section 14 for the forfeiture of security of any person thereof, he shall direct the refund of the security to the applicant.(2)[The security deposit so forfeited, shall be credited under the head of account - "087-Labour and Employment-(c) fees under Orissa Contract Labour (Regulation and Abolition) Rules"] [Substituted vide SRO No. 642/76/18.6.1976.].(3)Any application for refund shall, as far as possible, be disposed of within 68 days of the receipt of the application.Chapter-IV Appeals and Procedure
