Section 26(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(1)The fees to be paid for the grant of a certificate of registration under Section 7 shall be as specified below, namely:-If the number of workmen proposed to be employed on contract on any day:-

Rs.
(a)	exceeds 10 but does not exceed 20	-	120
(b)	exceeds 20 but does not exceed 50	-	300
(c)	exceeds 50 but does not exceed 100	-	600
(d)	exceeds 100 but does not exceed 200	-	1200
(e)	exceeds 200 but does not exceed 40	-	2400
(f)	exceeds 400	-	3.000

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State of Bihar - Subsection

Section 26(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972