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State of Tripura - Section

Section 20 in Tripura Contract Labour (Regulation and Abolition) Rules 1978

20. Fees.

(1)The fees to be paid for the grant of a certificate of registration under Section 7 shall be as specified below namely :If the number of workmen proposed to be employed on contract on and day-
    Rs.
(a) is 20 20
(b) exceeds 20 but does not exceed 50 50
(c) exceeds 50 but does not exceed 100 100
(d) exceeds 100 but does not exceed 200 200
(e) exceeds 200 but does not exceed 400 400
(f) exceeds 400 500
(2)The fees to be paid for the grant of renewal of licence under Section 12 shall be specified as below :If the number of workmen employed by the contractor on any day-
    Rs.
(a) is 20 5.00
(b) exceeds 20 but does not exceed 50 12.50
(c) exceeds 50 but does not exceed 100 25.00
(d) exceeds 100 but does not exceed 200 50.00
(e) exceeds 200 but does not exceed 400 100.00
(f) exceeds 400 125.00