Section 10(2) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(2)Where the applicant for the licence was holding a licence in regard to another work and that licence has expired the Licensing Officer, if he is of the opinion, that any amount out of the security, if any, deposited in respect of that licence is to be refunded to the applicant under Rule 17, he may on an application made for that purpose in Form VII by the applicant adjust the amount so to be refunded towards the security, if any, required to be deposited in respect of the application for the new licence and the applicant need deposit, in such a case, only the balance amount, if any, after making such adjustment.
