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State of Odisha - Section

Section 26 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

26. Fees.

- [(1) The fees to be paid for the grant of certificate of registration under Section 7 shall be as specified below :] [Substituted vide Orissa Gazette Extraordinary No. 161/15.2.1991- Notification SRO No. 75/91/2.2.1991.]If the number of workmen proposed to be employed on contract on any day is :
    Rs.
(a) 20 [200] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(b) between 21 to 50 [500] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(c) between 51 to 100 [1,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(d) between 101 to 200 [2,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(e) between 201 to 400 [4,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(f) 401 and above [5,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(2)The fees to be paid for the grant of a licence under Section 12 shall be as specified below :If the number of workmen employed by the Contractor in any day is-
    Rs.
(a) 20 [400] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(b) between 21 to 50 [1,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(c) between 51 to 100 [2,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(d) between 101 to 200 [4,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(e) between 201 to 400 [8,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]
(f) 401 and above [10,000] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]