Section 24 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
24. Security [Sections 12(2) and 35 (2) (f)].
- Before a licence is issued, an amount calculated at the rate of Rs. 30 for each of the workmen to be employed as contract labour, in respect of which the application for licence has been made, shall be deposited by the contractor for due performance of the condition of the licence and compliance with the provisions of the Act or the rules made thereunder:Provided that where the contractor is a co-operative society, the amount deposited as security shall be at the rate of Rs. 5 for each of the workmen to be employed as a contract labour.(2)The amount of security deposit shall be paid in the local treasury under the head of account "843 -Civil Deposits -Security Deposits".
