Section 12(1) in The West Bengal Factories Rules, 1958
(1)Every application under these rules shall be accompanied by a treasury receipt showing that the appropriate fee has been paid into the local treasury under the head of account 087-Labour and Employment (Provincial)-Fees realized under Factories Act.[Provided that when the head of account under which the licence fees have to be deposited is changed, the Chief Inspector may direct the occupiers to deposit fees payable under this sub-rule under such other head of account as he may specify.] [Added vide Notification No. 340 LW/LW/IR-4/85 dated 2nd April 1986]
