(1)The [State] Government may make rules prescribing the fee to be paid for every such license and the period for which the license shall be issued; provided that the amount to be paid for a period of twelve months or less shall not exceed ten rupees and the rate of the fee shall not exceed one rupee for every month of the period of the license; provided further that a fraction of a month shall be deemed to be a full month for the purpose of calculating the amount of the fee.
