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State of Andhra Pradesh - Section
Section 4 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
4. Period of Licence and fee chargeable.
- (i) Every licence granted under this Order shall be valid for a period ending 31st March initially and may be renewed further for a period specified from time to time by the Government;| 1. | Licence Fees: | |
| (a)Composite licence for all ScheduledCommodities:- | ||
| Rs. Ps | ||
| (i) Wholesale and retail | 3000-00 | |
| (ii) Wholesale | 1500-00 | |
| (iii) Retail | 750-00 | |
| (b)Food grains : (viz Wheat, Pulses andRice) | ||
| (i) Wholesale | 600-00 | |
| (ii) Retail | 300-00 | |
| (c) Edible oil seeds / Edible oils : | ||
| (i) Wholesale | 600-00 | |
| (ii) Retail | 300-00 | |
| 2. | Renewal Fees | |
| (a)Composite licence for all ScheduledCommodities | ||
| (i) Wholesale and retail | 800-00 | |
| (ii) Wholesale | 300-00 | |
| (iii)Retail | 200-00 | |
| (b)Food grains (Viz Wheat, Pulses and Rice) | ||
| (i) Wholesale | 200-00 | |
| (ii) Retail | 100-00 | |
| (c)Edible oil seeds and Edible oils | ||
| (i)Wholesale | 200-00 | |
| (ii)Retail | 100-00 | |
| 3. | Duplicate Licence Fees | |
| (a)Composite licence for all Scheduledcommodities | ||
| (i) Wholesale and Retail | 1000-00 | |
| (ii) Wholesale | 500-00 | |
| (iii) Retail | 300-00 | |
| (b)Food grains (Viz Wheat, Pulses and Rice) | ||
| (i) Wholesale | 200-00 | |
| (ii) Retail | 100-00 | |
| (c)Edible oil seeds and edible oils | ||
| (i) Wholesale | 200-00 | |
| (ii) Retail | 100-00 | |
| 4. | A separate licence shall be obtained by a dealerfor each place of business except in respect of places ofpurchase. | |
| (a) A producer (Miller) / Commission Agent shalltake wholesale licence from the licensing authority | ||
| (b) The holder of a licence may obtain from theLicensing Authority a duplicate of the licence issued to him ifthe original is lost, destroyed or defaced. |