Section 12 in The Punjab Motor Transport Workers Rules, 1963
12. Payment of fees.
(1)All fees to be paid under these rules shall be paid into the local treasury under the head of account. ["230 Labour and Employment (a) 101 receipts Labour Laws under Motor Transport Workers Act"] [Substituted vide Punjab Government Notification No. G.S.R. 26/C.A. 27/61/S. 40/Amd.(14)/2002, dated 24.5.2002.].(2)If an application for the grant, renewal, amendment or issue of a duplicate certificate of registration is rejected, the fee paid shall be refunded to the applicant.
