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State of West Bengal - Section
Section 26 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
26. Fees.
(1) The fees to be paid for the grant of a certificate of registration under section 7 shall be as specified below, namely :If the number of workmen proposed to be employed on contract on any day| Rs. | ||
| (a) | is 20 | 20 |
| (b) | exceeds 20 but does not exceed 50 | 50 |
| (c) | exceeds 50 but does not exceed 100 | 100 |
| (d) | exceeds 100 but does not exceed 200 | 200 |
| (e) | exceeds 200 but does not exceed 400 | 400 |
| (f) | exceeds 400 | 500 |
| Rs. | ||
| (a) | is 20 | 5 |
| (b) | exceeds 20 but does not exceed 50 | 12.25 |
| (c) | exceeds 50 but does not exceed 100 | 25 |
| (d) | exceeds 100 but does not exceed 200 | 50 |
| (e) | exceeds 200 but does not exceed 400 | 100 |
| (f) | exceeds 400 | 125 |