Section 32(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(2)The application for such temporary certificate of registration or licence shall be made in triplicate in Forms VIII and X respectively and shall be accompanied by a treasury receipt [-] [Words or a crossed postal order drawn in favour of the appropriate registering or licensing officer, as the case may be omitted vide Punjab Government Gazette Legislative Supplement Part III, dated 7.5.1976.]showing the payment of appropriate fees and in the case of licence the appropriate amount of security also.
