[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 112 in The Board's Excise Rules, 1965
112.
[The fee payable on licence to manufacture spirit in a Distillery issued under Chapter II to grantee of an exclusive privilege for supply of portable spirit shall be in the following scale per annum which shall be payable in advance prior to issue of licence.| Sl. No. | Production Capacity (In proof liters) | Annual licence fee |
| (1) | (2) | (3) |
| 1. | Upto 5,00,000 | Rs. 4,00,000 |
| 2. | 5,00,001 to 9,00,000 | Rs. 5,00,000 |
| 3. | 9,00,001 to 15,00,000 | Rs. 9,00,000 |
| 4. | 15,00,001 to 30,00,000 | Rs. 14,00,000 |
| 5. | 30,00,001 to 60,00,000 | Rs. 19,00,000 |
| 6. | 60,00,001 and above | Rs. 22,00,000] |