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State of Uttar Pradesh - Section

Section 26 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

26. Fees [Sections 13(3) and 85 (2) (f)].

(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 employed by the contractor on any day -
Rs.
(a) is 20 ... ... ... 20
(b) exceeds 20 but docs 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
(2) The fees to be paid for the grant of renewal of licenceunder Section 12 shall be as specified below ;
If the number of workmen employed by the contractor on any day—
        Rs.
(a) is 20 ... ... ... 5
(b) exceeds 20 but does not exceed 50 ... ... 12.5
(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