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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(2)The fees specified below shall be payable along with the application in Form 'A'.
  For issuing a LicenceRs.
(i) in Form 'B' (wholesaler, producer, depot-holder ormanufacturer) 3000
(ii) in Form 'E' (Commission Agent) 2250
(iii) [ in Form D' (Retailer) [Substituted by Notification No. 3157/XXIX-Kha-9-93-Compo.-La-4-93, dated 29th October, 1993.] 625] [Substituted by Notification No. 3157/XXIX-Kha-9-93-Compo.-La-4-93, dated 29th October, 1993.]
[iv) in Form 'F' (Bulk-Consumer) [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.] 3000.] [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.]