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State of Rajasthan - Section

Section 8 in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969

8. Fees.

- [(1) The fees to be paid for the grant or renewal of a licence under Section 4 shall be as specified in the Table below] [Substituted by Notification No. F. 13(10) Shram/Vidhi/99, dated 4-9-2000, published in Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 5-9-2000, P. 87(2), vide G.S.R. 47=2001 RSCS/Part II/H. No. 223, p 323. (w.e.f. 5-9-2000).]:-
If the number of employees proposed to beemployed on any day during the financial year for which thelicence is to be granted Fees for industrial premises in which powerdriven machinery is used Rs. Fees for industrial premises in which powerdriven machinery is not used Rs.
(a) does not exceed ten 100/- 75/-
(b) exceeds ten but does not exceed twenty 200/- 150/-
(c) exceeds twenty but does not exceed fifty 450/- 325/-
(d) exceeds fifty but does not exceed hundred 850/- 600/-
(e) exceeds hundred but does not exceed two hundred and fifty 1625/- 1375/-
(f) exceed two hundred and fifty 2900/- 2650/-
(2)The fees to be paid for the grant of a duplicate licence shall be rupees five.
(3)The fees payable in respect of an appeal under Section 5 of the Act shall be-
(a)rupees fifteen, in the case of an appeal against an order refusing to the grant or renew a licence in respect of any place or premises the maximum number of employees proposed to be employed whereon' is one hundred or more;
(b)rupees ten, in any other case.
(4)The fees payable as specified in this rule shall be paid in the nearest Government Treasury under the head of account.-"XXXII-Miscellaneous Social and Development Organisation, (a) Labour & Employment (b) Fees realised under the Beedi and Cigar Workers Act, 1966," or by a Crossed Indian Postal Order or Bank Draft for the appropriate amount of fees drawn in favour of the Competent Authority.