Section 24(1A) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(1A)[ Where the applicant for the licence was holding a licence in regard to another work and that licence has expired, the Licensing Officer, if he is of the view that any amount out of the security deposited in respect of the licence is to be directed to be refunded to the applicant under rule 31, may on an application made for that purpose in form VA by the applicant, adjust the amount to be so refunded towards the security required to be deposited in respect of the application for a new licence and the applicant need deposit in such a case, only the balance amount, if any, after making such adjustments.] [Added by Punjab Government Notification No. GSR No. 45/CA37/70/S.35/Amd.(3)/80 dated 2-5-1980.]
