Section 31 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
31. Refund of security [Sections 13 and 35 (2)].
(1)(i)On the expiry of the period of licence the contractor may, if he does not intend to have his licence renewed, make no application to the Licensing Officer for the refund of the security deposited by him under rule 24.(ii)If the Licensing Officer is satisfied that there is no breach of the conditions of licence or there is no order under section 14 for the forfeiture of security or any portion thereof, he shall direct the refund of the security to the applicant.(2)If there is any order directing the forfeiture of any portion of the security, the amount to be forfeited shall be deducted from the security deposit, and balance, if any, shall be refunded to the applicant.(3)Any application for refund shall as far as possible be disposed of within sixty days of the receipt of the application.
