Section 17(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)(i)On the expiry of the period of licence the contractor may, if he does not intend to have his licence renewed or got the security amount adjusted in respect of his fresh application for Licence in terms of sub-rule (2) of Rule 10 make an application to the Licensing Officer for the refund of the security, if any deposited by him under Rule 10.(ii)If the Licensing Officer is satisfied that there is no breach of the conditions of licence or there is no order under Section 10 for the forfeiture of security or any portion thereof, he shall direct the refund of the security to the applicant.
