Section 6 in Prize Competitions Punjab Rules, 1957
6. Fees for grant and renewal of licence.
(1)The fee for every licence shall be -(a)Rs. 25/- where an entry fee is charged in respect of a prize competition; and(b)Rs. 10/- where no such entry fee is charged.(2)Such fee shall be paid by the applicant into a Government treasury or sub-treasury or the State Bank of India on Government account or paid in cash or seat by money order to the licensing authority.(3)The fee for the renewal of a licence shall be one half of the fee liable for the grant of the original licence.(4)No application for the grant or renewal of a licence shall be entertained unless the amount of the fee in each case is paid or sent as aforesaid, provided that if the licence is not granted or renewed, the applicant shall be entitled to refund of the fee paid by him.
