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State of Odisha - Section

Section 8 in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969

8. Fees.

(1)The fees to be paid for the grant of renewal of a licence under Section 4 shall be as specified in the table below :[Table] [Substituted vide Orissa Gazette Extraordinary No. 1152 dated 20.7.2005.]
Number of employees proposed to be employed onany day during the financial year for which the licence isrequired to be granted or renewed For Industrial premises in which power drivermachinery is used For Industrial premises in which power drivenmachinery is not used
(1) (2) (3)
    Rs. Rs.
(a) Not exceeding 10 200 150
(b) Between 11 and 20 400 300
(c) Between 21 and 50 800 600
(d) Between 51 and 100 2,000 1,500
(e) Between 101 to 250 3,500 3,000
(f) Exceeding 250 6,000 5,000
(2)The fees to be paid for the grant of a duplicate licence shall be [one hundred.] [Substituted vide Orissa Gazette Extraordinary No. 1152 dated 20.7.2005.]
(3)The fees payable in respect of an appeal under Section 5 of the Act, shall be-
(a)[rupees two hundred] [Substituted vide Orissa Gazette Extraordinary No. 1152 dated 20.7.2005.], in the case of an appeal against an order refusing to 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 two hundred] [Substituted vide Orissa Gazette Extraordinary No. 1152 dated 20.7.2005.], in any other cases.
(4)The fees payable as specified in this rule shall be paid into the nearest Government treasury under the head, of account [1087-Labour and Employment-
(a)receipt under Labour Laws;
(b)fees realised under Beedi and Cigar Workers (Conditions of Employment) Act, 1966.)