Section 20 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
20. Payment of fees and security deposits.
(1)The payment of the various fees relating to registration, licensing and security deposits shall be made through a crossed Demand Draft drawn in favour of the concerned departmental officer, and payable at the station at which he is stationed or through a Treasury Challan under relevant head of account.(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&
