Section 24(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(2)[ The amount of security deposit or the balance amount required to be deposited under sub-rule (1) or under sub-rule (1A) as the case may be] [Substituted for the words 'The amount of security deposit' by Punjab Government Notification No. GSR No. 45/CA37/70/S.35/Amd.(3)/80 dated 2-5-1980.] shall be paid in the local treasury under the head of Account to be notified by Government in the Official Gazette.
