(1)(a)[ Every licence granted or renewed under these rules shall, save as herein otherwise expressly provided, be chargeable with the fee (if any) specified in Schedule IV.] [Substituted by G.S.R. 1, dated 19.12.1997 (w.e.f. 3.1.1998.](b)In any case where fee is prescribed for a year, fee for afraction of a year shall be the same as for a whole year.
