Section 12 in The M.P. Motor Transport Workers Rules, 1963
12. Payment of fees.
(1)All fees to be paid under these rules shall be paid into the local treasury under the head of account "XXXII Miscellaneous, Social and Developmental Organisations A-Labour and Employment E-Fees realized under Motor Transport Workers Act" and receipt obtained which shall be submitted alongwith the application.(2)If an application for the grant, renewal, amendment or issue of a duplicate of a certificate of registration is rejected, the fees paid therefor shall be refunded to the applicant.
