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State of Uttar Pradesh - Section
Section 6 in The U.P. Coal Control Order, 1977
6. Period of licence and fee chargeable.
- Every licence granted under this Order shall be valid up to 31st March next following the date on which it is issued and may be renewed from year to year or a maximum period of 3 years at a time on payment of the fee mentioned below:| (a) For grant of a new licence | Rs. | |
| (i) For wholesale trade | .. | 60.00 |
| (ii) For retail trade | .. | 30.00 |
| (iii) For running a brick kilnwith coal | .. | 45.00 |
| (b) For renewal of a licence- | ||
| (i) For wholesale | .. | 40.00 per annum or part thereof, |
| (ii) For retail | .. | 20.00 per annum or part thereof. |
| (iii) For running a brick kilnwith coal | .. | 30.00 per annum or part thereof. |
| (c) For issue of a duplicate licence- | ||
| (i) For wholesale | .. | 30.00 |
| (ii) For retail | .. | 15.00 |
| (iii) For running a brick kilnwith coal | .. | 20.00 |