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State of Haryana - Section

Section 16 in The Punjab New Capital (Periphery) Control Rules, 1959

16. Fees of licences

[Section 11]. - (1) The following fees shall be payable for licences issued under these rules :
I. For the initial grant of a licence for :  
(i) a brick-field including not more than one brick kiln of standard size
(ii) a charcoal kiln Rs. 10.00 a year
(iii) a pottery kiln (except potter kiln) Rs. 50.00 a year
(iii-a) a potter kiln Rs. 5.00 a year
(iv) a lime kiln Rs. 25.00 a year
(v) [ quarrying stone bajri or kankar] [Added by Haryana Government Notification dated 11.9.1973.] Rs. 25.00 a year
(vi) [ manufacturing surkhi] [Added by Haryana Government Notification dated 11.9.1973.] Rs. 25.00 a year
(vii) [ stone crushing] [Added by Haryana Government Notification dated 11.9.1973.] Rs. 40.00 a year
(viii) [ other similar extraction or ancillary operation asin items (v) to] [Added by Haryana Government Notification dated 11.9.1973.][(vii)] [Added by Haryana Government Notification dated 11.9.1973.] The same fee as for main or similar item.
II. For the renewal of the licence for each year of renewal Half the above fees.
III. Additional fees payable for every additional kiln afterthe fist [Full fee as at I above] [Substituted vide Punjab Government Notification Dated 20.5.1966.]
IV. Additional fees payable in respect of any brick kilnwhich exceeds standard size Rs. 20.00 a year
Explanation :- For the purpose of this rule a brick kiln of standard size means a brick kiln containing not more than thirty two chambers each capable of burning twenty-five thousand bricks at one loading.
(2)Applications for the renewal of licence shall be preferred to the Deputy Commissioner not less than one month before the date when the licence is due to expire. If the application for renewal of licence is preferred at any later time, the fee for renewal shall be full fee for a new licence.
(3)The fees set forth in rule 16)(III) and (IV) shall be payable from and on the date when additional brick kiln is brought into use or a brick kiln is made to exceed the standard size, as the case may be, and when the initial payment of an additional fee is made, it shall cover the outstanding period for which the licence is then effective and no more. If the additional brick kiln is still in use or the brick kiln still exceeds the standard size, at any time when the licence becomes due for renewal, additional fee for the next year shall be payable with the fee for the renewal of the licence.Form "A"(See Rule 6)Application under sub-section (I) of Section 6 of the Punjab New Capital (Periphery) Control Act, 1952To,The Deputy Commissioner,(Estate Officer),Chandigarh.Sir,I/We request for permission to :-
(i)erect or re-erect a building;
(ii)make or extend any excavation;
(iii)layout means of access to a road in the controlled area.
The required particulars are given below :-
(i)Name(s) of the applicant(s) (in Block letters).
(ii)Father's Name.
(iii)Village.
(vi)Hadbast No.
(v)Tehsil _________ District _______________
(vi)Khasra No.
(vii)Area
Bounded by :-EastWestNorthSouth
(viii)Purpose for which the building/well/road/excavation is to be used.
I/We enclose the following documents in duplicate :-
(a)Site plan showing therein the existing structure, if any;
(b)the building plan;
(c)The copy of jamabandi;
(d)Akash Shajra parchi.
I/We solemnly affirm that the particulars given above are correct to the best of my/our knowledge and belief.Signature of the applicantAttestedOath Commissioner/Magistrate