Section 8(4) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(4)The fees payable as specified in this rule shall be paid in the nearest Government Treasury under the head of account.-"XXXII-Miscellaneous Social and Development Organisation, (a) Labour & Employment (b) Fees realised under the Beedi and Cigar Workers Act, 1966," or by a Crossed Indian Postal Order or Bank Draft for the appropriate amount of fees drawn in favour of the Competent Authority.
