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State of Andhra Pradesh - Section
Section 26 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
26. [ Fees: - [(1) The fees payable by the Principal Employer for grant of a certificate of registration under Section 7 shall be as specified below] [Substituted G.O.Ms.No. 375 (Lab-II), dated 13-9-1986 RS. to Part I (Ext.) A.P. Gazette, dated 9-10-1986.]:
If the number of workmen proposed to be employed on contract on any day :| Rs. | |
| (a) exceeds 5 but does not exceed | 20 170.00 |
| (b) exceeds 20 but does not exceed | 50 400.00 |
| (c) exceeds 50 but does not exceed | 100 825.00 |
| (d) exceeds 100 but does not exceed | 200 1650.00 |
| (e) exceeds 200 but does not exceed | 400 3300.00 |
| (f) exceeds | 400 4125.00 |
| Rs.Ps. | |
| (a) exceeds 5 but does not exceed | 20 265.00 |
| (b) exceeds 20 but does not exceed | 50 400.00 |
| (c) exceeds 50 but does not exceed | 100 570.00 |
| (d) exceeds 100 but does not exceed | 200 900.00 |
| (e) exceeds 200 but does not exceed | 400 1275.00 |
| (f) exceeds | 400 1850.00] |