Section 33 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
33. Payment of Fees.
- All amounts of money payable on account of registration, appeal, supply of copies or duplicate copies of certificate of registration shall be paid in the local treasury under head of account "0230-Labour and Employment (a) Receipts under Labour Laws, Fees under the Building and other Construction Workers (Regulation of Employment and Condition of Service) Act, 1996 and Chhattisgarh Rule 2007" and the receipt obtained shall be submitted with the application or the memorandum of appeal as the case may be.
