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State of Bihar - Section

Section 5 in Bihar State Regulation of Cold Storage Licensing Rules, 1993

5. Licence Fee.

(1)No licence fee shall be charged from the Cold Storage owned or managed by the State Government.
(2)Licence fee for granting Licence for a calendar year or part thereof in respect of cold storage other than those mentioned under [sub-rule (2)] [Substituted vide Section 3 of (Amendment) contained in G.S.R. 3 dated 19.10.2002.] shall be as follows:-
Sl. No. Storage capacity of cold storage Licence fee
Cold storage owned/ managed by BISCOMAUN or Bihar State[Agriculture Marketing Board] [Substituted vide Section 3 of (Amendment) contained in G.S.R. 3 dated 19.10.2002.]/ Registered Co-operativeSocieties Other Cold Storage
Rs. Rs.
1. Up to 282 cubic metre 1100. [00 [Substituted vide Section 3 of (Amendment) contained in G.S.R. 3 dated 19.10.2002.] 1500. [00 [Substituted vide Section 3 of (Amendment) contained in G.S.R. 3 dated 19.10.2002.]
2. Above 282 & up to 7000 cubic metre 4500.00 6000.00
3. Above 7000 & up to 15000 cubic metre 7500.00 10,000.00
4. Above 15000 cubic metre 11,200.00] 15,000.00]
(3)Fees shall be deposited in Treasury through challan under account Head "0401. Agricultural receipts-119 receipt from Cold Storage fees".