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State of Andhra Pradesh - Section
Section 24 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
24. Security:
- [(1) Before a licence is issued, an amount calculated at the rate of Rs.50/- (Rupees Fifty only) for each workmen to be employed as contract labour, in respect of which the application for licence has been made, shall be deposited by the contractor for due performance of the conditions of the licence and compliance with the provisions of the Act or the rules made thereunder:Provided that where the contractor is a Co-operative Society, the amount deposited as security shall be at the rate of Rs.10/- (Rupees ten only) for each of the workmen to be employed as contract labour.] [Substituted by G.O.Ms.No.68, L.E.T. & F (Lab.II), dated 17-11-2003, w.e.f. 5-12-2003.][(l-A) Where the applicant for the licence was holding a licence in regard to another work and that licence had expired, the licensing officer if he is of the view that any amount out of the security deposited in respect of that licence is to be directed to be refunded to the applicant under Rule 31, may, on an application made for that purpose in Form VA by the applicant adjust the amount so to be refunded towards the security required to be deposited in respect of the application for a new licence and the applicant need deposit in such a case, only the balance amount, if any, after making such adjustment] [Sub-rule (I-A) inserted by G.O.Ms.No. 42, L.E.N. & T.E. (Lab-II), dated 25-1-1980. pub. at pages 194 - 198 of A.S. to Part II, A.P. Gazette, dated 27-3-1980.].| Minor Head: | 32 Deposits under various Central and State Acts. |
| Sub Head: | Deposits under the ContractLabour (Regulation and Abolition) Act, 1970. |