Section 20 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
20. Payment of fees and security deposits.
(1)All fees payable under these Rules for registration, licensing, renewal of licences, appeals, etc., shall be paid in the local treasury under the head of account "087-Labour and Employment-Fees under the Bihar Inter-State Migrant Workmen-Regulation of Employment and Condition of Service Rules, 1980".(2)The amount of security deposit shall be paid in the local treasury under the head of account "Deposits Advances (b)-Deposits not bearing interest-843-Civil Deposits-Security Deposits".
