Section 5 in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
5. Licence fee and period of its validity.
(1)The fee payable for a licence granted under this Act, the conditions of the licence, the route or routes through which the forest produces are to be transported to a place outside the State, and the period of validity of the licence, shall be such as may be prescribed and shall be specified in the licence :Provided that the licence fee, the conditions of the licence and the period of its validity may vary for different categories of forest produces :Provided further that such period of validity shall not exceed twelve months at a time.(2)The licence fee may be paid in such manner as may be prescribed.(3)Every licence granted under this Act may be renewed immediately before the expiry of the period of its validity by the competent authority in such manner and on payment of such fees as may be prescribed :Provided that the period of validity so extended together with the original period of validity shall not exceed twenty four months.(4)The provision of Section 4 shall apply in case of an application for renewal under this Section.
