Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981

(1)The fees to be paid for the grant of certificate of registration of an establishment under section 4 shall be as specified below:-If the number of migrant workmen proposed to be employed in the establishment on any day:-
(a)is 5 but does not exceed 20 Rs. 75/-
(b)exceeds 20 but does not exceed 50 175/-
(c)exceeds 50 but does not exceed 100 Rs. 375/-
(d)exceeds 100 but does not exceed 200 Rs. 750/-
(e)exceeds 200 but does not exceed 400 Rs. 1500/-
(f)exceeds 400 Rs. 2000/-