Section 32(6) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(6) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(6)[ The fees to be paid for the grant of the certificate of registration under sub-rule (3) shall be as specified below :-If the number of workmen proposed to be employed on contract on any day-

Rs.
(a)	exceeds 10 but does not exceed 20	-	40
(b)	exceeds 20 but does not exceed 50	-	80
(c)	exceeds 50 but does not exceed 100	-	120
(d)	exceeds 200	-	240

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State of Bihar - Subsection

Section 32(6) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972