(4)Before the expiry of the period of licence issued under Section 290 of the said Act the Chairman may review the licence fee that may be levied for the next year in accordance with the principle laid down in Sub-rule (3).Note I. - Storing for the purpose of Clause (f) Section 290 (1) of the said act shall mean keeping at a particular yard shed, or godown in the area for the purpose of trade, industry or occupation :Provided that storing for domestic use only shall not be deemed to be storing for the purpose of the said Act.Note II. - "Timber" shall mean wood for building purposes or material for any structure or for carpentry.
