Section 13(3) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(3)Every intimation under sub-rules (1) and (2) shall be accompanied by the current licence and a treasury Challan showing the payment of a fee of Rs. 5 (Rupees five) only plus an amount, if any, by which the fees that would have been payable if the licence had been originally issued in the amended form exceeds the fee originally paid for the licence.
