Section 20(2) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(2)The head of account under which the receipts relating to the fees for registration, licensing and appeals etc. shall be credited will be-"087- Je lsok;kstu & vUrjjkfT;d izoklh deZdkj jkT; fu;ekoyh ds vUrxZr 'kqYd m0iz0 vUrjjkfT;d izoklh deZdkj jkT; fu;ekoyh] 1983 ds vUrxZr 'kqYd&
