Section 26(6) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tripura - Subsection

Section 26(6) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(6)The fees to be paid or the grant of the certificate of registration under sub-rule (3) shall be specified below :If the number of workmen proposed to be employed on contract on any day-

(a)	exceeds 20 but does not exceed 50	Rs. 10.00
(b)	exceeds 50 but does not exceed 200	Rs. 20.00
(c)	exceeds 200	Rs. 30.00

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 26(6) in Tripura Contract Labour (Regulation and Abolition) Rules 1978