Section 20 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
20. Payment of fees and security deposits.
(1)The payment of the various fees relating to registration, licensing and security deposits shall be made through treasury chalan after depositing the amount under the appropriate head of account.(2)The head of account under which the receipts relating to the fees for registration, licensing and appeals, etc. shall be credited with "B-Non-Tax Revenue-087-Labour and Employment-Receipts under Labour Laws-Fees under the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) State Rules, 1980". The security deposits are to be booked under the head "Deposits Advances -(b)-Deposits not bearing interest-843-Civil Deposit -Security Deposits."Chapter-III Duties of the contractor
