Section 20(2) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980
(2)The heads of accounts under which the receipt relating to the fees for registration, licensing and appeals, etc., shall be credited will be "B-Non-Tax Revenue-087 Labour and Employment-Receipts under the Inter-State Migrant Workmen (Regulations and Conditions of Service) Central Rules, 1980". The Security Deposits are to be booked under the head "Deposits Advances-(b) Deposits not bearing interest-843-Civil Deposits-Security Deposits".
