(8)(a)Recurring costs (including the cost of stipends) incurred by an employer in connection with basic training imparted to trade apprentices other than those referred to in clauses (a) and (aa) of section 6 shall be borne—(i)if such employer employs two hundred and fifty workers or more, by the employer;(ii)if such employer employs less than two hundred and fifty workers, by the employer and the Government in equal shares up to such limit as may be laid down by the Central Government and beyond that limit, by the employer alone; and(b)Recurring costs (including the cost of stipends) if any, incurred by an employer in connection with practical training including basic training, imparted to trade apprentices referred to in clauses (a) and (aa) of section 6 shall, in every case, be borne by the employer;(c)Recurring costs (excluding the cost of stipends) incurred by an employer in connection with the practical training imparted to graduate or technician apprentices technician (vocational) apprentices shall be borne by the employer and the cost of stipends shall be borne by the Central Government and the employer in equal shares up to such limits as may be laid down by the Central Government and beyond that limits by the employer alone except apprentices who holds degree or diploma in non-engineering.
