Section 12 in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981
12. [ Fees. [Substituted by Notification No. F. 13(1) Shram/B/95, dated 23-2-1996, Published in Rajasthan Government Gazette Extraordinary Part IV-C(I), dated 26-2-96, page 219.]
(1)The fees to be paid for the grant of certificate of registration of an establishment under section 4 shall be as specified below:-If the number of migrant workmen proposed to be employed in the establishment on any day:-(a)is 5 but does not exceed 20 Rs. 75/-(b)exceeds 20 but does not exceed 50 175/-(c)exceeds 50 but does not exceed 100 Rs. 375/-(d)exceeds 100 but does not exceed 200 Rs. 750/-(e)exceeds 200 but does not exceed 400 Rs. 1500/-(f)exceeds 400 Rs. 2000/-(2)The fees to be paid for the grant of licence under section 7 shall be as specified below:-If the number of migrant workmen recruited or employed by the contractor on any day.-(a)is 5 but does not exceed 20 Rs. 25/-(b)exceeds 20 but does not exceed 50 50/-(c)exceeds 50 but does not exceed 100 Rs. 100/-(d)exceeds 100 but does not exceed 200 Rs. 200/-(e)exceeds 200 but does not exceed 400 Rs. 400/-(f)exceeds 400 Rs. 500/-].
