[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 5 in The M.P. Motor Transport Workers Rules, 1963
5. Grant of certificate of registration.
- A certificate of registration for an undertaking shall be granted by the Chief Inspector or an Inspector duly authorised by him in this behalf in Form II on payment of fees as specified below :-[Schedule] [Substituted by Notification No. F. 2-1-91-XVI-A (3), dated 4-2-1993.]| Maximum number of Motor Transport Workers to beemployed during the year | Fees Rs. |
| (1) | (2) |
| 5 | 40 |
| 25 | 100 |
| 50 | 200 |
| 100 | 400 |
| 250 | 1000 |
| 500 | 2000 |
| 750 | 3000 |
| 1000 | 4000 |
| 1500 | 6000] |