Section 33 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
33. Payment of Fees.
(1)All amounts of money payable on account of registration, appeal, supply of copies or duplicate copies of certificate of registration shall be paid through a crossed demand draft in favour of the registering officer and appellate officer, as the case may be, and made payable to the branch of the Bank specified by the State Government from time to time at the concerned Registering Officer or the Appellate Officer.(2)The Registering Officer or the Appellate Officer as the case may be on receipt of the demand draft under sub-rule (1) shall arrange to deposit the amount in the account of the Labour Commissioner, Labour, Employment & Training Department, Bihar or in appropriate account in the Bank to deposit the amount in the appropriate head of account specified by the State Government from time to time.Part-III Safety and HealthChapter-VI General Provisions
