Section 12 in The West Bengal Factories Rules, 1958
12. [Mode of payment of fees.] [Substituted vide Notification No. 340 LW/LW/IR-4/85 dated 2nd April 1986.]
(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](2)If an application for the grant, renewal, amendment or transfer of a licence is rejected, the fee paid shall be refunded to the applicant, on a pay order issued by the Chief Inspector of Factories.[Rules 13 and 13A prescribed under sections 7 and 112] [Added vide Notification No. 340 LW/LW/IR-4/85 dated 2nd April 1986]
