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[Entire Act]
State of Punjab - Section
Section 33 in Chandigarh Advertisement Control Order, 1954
33.
Full monthly fee shall be chargeable even for a fraction of a month. A month for this purpose shall be the calendar month.[Provided that where advertisements are to be displayed for part of a year and the fees fixed in the Schedule are for one year the fees payable for part of the year shall be calculated as follow.] [Proviso added vide Punjab Government Notification No. M-389- A/3673, dated the 2nd February, 1966.]| (a) | For a quarter of a year or less | Twenty-five per cent of the yearly fee. |
| (b) | For more than a quarter but less than two quarters of a year | Fifty per cent of the yearly fee. |
| (c) | For more than two quarters but less than three quarters of ayear. | Seventy-five per cent of the yearly fee. |
| (d) | For more than three quarters of a year | Full yearly fee. |