(4)(a)For the medical examination of workers to be carried out by the certifying surgeon as required by the schedule annexed to this rule, the occupier shall pay fees at the rate of Rs. 20/- per examination of each worker every time he is examined.(b)The fees prescribed in clause (e) shall be exclusive of any charges for biological, radiological or other test, which may have to be carried out in connection with the medical examination. Such charges shall be payable by the occupier.(c)The fees to be paid for medical examination shall be payable to the certifying Surgeon who shall credit all or the part of as may be specified by the State Government by order from time to time, collection of fees made under this rule in the Government treasury at the end of each quarter under the revenue head."0230-Labour & Employment
