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State of Telangana - Section

Section 4 in Telangana Pulses, Edible Oil Edible Oil Seeds (Licensing, Storage and Regulation) Order, 2015

4. Period of Licence and fee chargeable.

- (i) Every licence granted under this Order shall be valid for a period of one year ending 31st March initially and may be renewed for a further for a period specified from time to time by the Government;
(ii)The fees specified below shall be chargeable in respect of licence(s) namely:-
1. Licence Fees:-  
(a). Composite licence for all Scheduled Commodities:
    Rs. Ps.
(i) Wholesale and retail 2250-00
(ii) Wholesale 1500-00
(iii) Retail 750-00
(b). Foodgrains (Pulses)  
(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 Scheduled Commodities
(i) Wholesale and retail 500-00
(ii) Wholesale 300-00
(iii) Retail 200-00
(b) Foodgrains (Pulses)  
(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 800-00
(ii) Wholesale 500-00
(iii) Retail 300-00
(b) Foodgrains (Pulses)  
(i) Wholesale 200-00
(ii) Retail 100-00
(c) Edible oil seeds and edible oils  
(i) Wholesale 200-00
(ii) Retail 100-00