Section 27 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
27. Payment of Fees.
(1)All amount of money payable on account of registration, appeal, supply of copies or duplicate copies of certificate of registration shall be paid through a crossed demand draft in favour of the Registering Officer and Appellate Officer, as the case may be, and made payable at the branch of the Bank specified by the State Government from time at the headquarters of the concerned Registering Officer or Appellate Officer.(2)The registering officer or the Appellate Officer, as the case may be on receipt of the demand draft under sub-rule (1) shall arrange to deposit the amount in the appropriate account in the Bank specified by the State Government from time to time in the account of "Pay and Accounts Officer", Labour Department, Rajasthan under the relevant head of account.Chapter - V The Rajasthan Building and Other Construction Workers Welfare Board
