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State of Andhra Pradesh - Section
Section 5 in Andhra Pradesh Motor Transport Workers Rules, 1963
5. Grant of certificate of registration.
- A certificate of registration for an undertaking shall be granted to the employer within a period of ninety days from the date of receipt of the application for registration, by the Chief Inspector or an Inspector duly authorised by him in this behalf in Form No. II on payment of fees as prescribed in the Schedule below.[The Schedule] [Schedule Substituted by G.O.Ms.No.66 LET & F (Lab-II) dated 17-11-2003, w.e.f. 5-12-2003 (A.P. Gazette R.S. to Part I Extraordinary No. 60, dated 5-12-2003.) Prior to the Substitution the Schedule is as in Annexure I at P.53.]| Maximum number of motor transport workersemployed during the year | Fees Rs. |
| 5 | 300 |
| 2 | 600 |
| 50 | 1500 |
| 100 | 1800 |
| 250 | 3000 |
| 500 | 3750 |
| 750 | 6000 |
| 1000 | 7500 |
| 1500 and above | 10,500.00] |