Section 8(3) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(3)The fees payable in respect of an appeal under Section 5 of the Act shall be-(a)rupees fifteen, in the case of an appeal against an order refusing to the grant or renew a licence in respect of any place or premises the maximum number of employees proposed to be employed whereon' is one hundred or more;(b)rupees ten, in any other case.
