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State of Uttar Pradesh - Section

Section 14 in The U.P. Economizer Rules, 1959

14. [ Fees for Inspection. [Substituted by Notification No. 2512/XXXVI - 3-1(B)-89, dated 18th August, 1992, published in U.P. Gazette (Extra.), Part 4, Section (kha), dated 18th August, 1992.]

- Fees for inspection shall be calculated on the basis of economiser rating as shown below-
  Rs. P.
For Economiser rating not exceeding 50 square metres 100.00
For Economiser rating exceeding 50 square metres but notexceeding 100 square metres. 120.00
For Economiser rating exceeding 100 square metres but notexceeding 150 square metres. 140.00
For Economiser rating exceeding 150 square metres but notexceeding 200 square metres. 160.00
For Economiser rating exceeding -200 square metres but notexceeding 250 square metres. 180.00
For Economiser rating exceeding 250 square metres but notexceeding 300 square metres. 190.00
For Economiser rating exceeding 300 square metres but notexceeding 350 square metres. 200.00
For Economiser rating exceeding 350 square metres but notexceeding 400 square metres. 220.00
For Economiser rating exceeding 400 square metres but notexceeding 450 square metres. 240.00
For Economiser rating exceeding 450 square metres but notexceeding 500 square metres. 260.00
For Economiser rating exceeding 500 square metres but notexceeding 600 square metres. 280.00
For Economiser rating exceeding 600 square metres but notexceeding 700 square metres. 300.00
For Economiser rating exceeding 700 square metres but notexceeding 800 square metres. 320.00
For Economiser rating exceeding 800 square metres but notexceeding 900 square metres. 340.00
For Economiser rating exceeding 900 square metres but notexceeding 1000 square metres. 360.00
Above 1000 square metres for every 200 square metres or part thereof an additional fee of Rs. 20.00 shall be charged:Provided that when any owner is willing to accept a renewed certificate for less than 24 months in order to approximate the date of annual inspection to the date of which other economises in the locality are inspected a certificate for such periods being less than 24 months as may be necessary for such approximation of dates may be granted at a reduced fee to be calculated at one-twenty-forth of the ordinary fee for each full month, fraction of a month not being reckoned.]