Section 20 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
20. Payment of fees and security deposits.
- [Section 35(2)(a)(d)] - (1) The payment of the various fees relating to registration, licensing and security deposits shall be made through a crossed demand draft drawn on any Scheduled Bank in favour of the concerned Officer and payable at the station at which he is stationed along with a Treasury Challan duly filled in indicating the relevant head of account creditable to the accounts of the concerned Pay and Accounts Office.(2)The head of accounts under which the receipts relating to the fees for registration, licensing and appeals shall be credited, will be "087-Labour and Employment (g) other Receipts under the Inter-State Migrant Workmen (Regulation and Conditions of Service) (Punjab) Rules, 1983". The security deposits are to be booked under the head "Deposits Advance (b), Deposits not bearing Interest-843-Civil Deposits-Security Deposits".
