Section 24(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(1)Before a licence is issued, an amount calculated at the rate of [Rs. 90] [Substituted for 'Rs. 30' vide Punjab Government Gazette Legislative Supplement Part III, dated 22.6.1990.] for each of the 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 five rupees for each of the workmen to be employed as contract labour.] [Proviso added vide Punjab Government Gazette Legislative Supplement Part III, dated 7.5.1976.]
