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Union of India - Section

Section 34D in The Tobacco Board, Rules, 1976

34D. Registration as processor or manufacture of Virginia tobacco.

(1)Every application for registration as processor or manufacturer of Virginia tobacco shall be made to the Secretary or such other officer of the Board as may be authorized by the Chairman in this behalf and shall reach the Secretary or other officer, as the case may be, before the 1st November of the year preceding the calendar year for which the registration is applied for.
(2)
(a)The registration under sub-rule (1) as processor or manufacturer has to be renewed every year and, unless so renewed, shall cease to be effective on the expiry of the year for which it is granted.
(b)The application for such renewal must reach the Head Office of the Board before the 30th November of the year proceeding the Year for which renewal is applied for;
(3)Every application for registration or renewal of registration as processor or manufacturer shall be in Form 13 and shall contain the particulars specified therein.
(4)[Every application for registration or its renewal shall be accompanied by the fees specified in the Table below :-] [Substituted vide Tobacco Board (Amendment) Rules, 1998 published in Gazette of India, Part-II, Section 3(i) dated 9-10-1998.]Table
  Category Applicant Quantity of tobacco Fee payable Rs.
(i) Processors    
  'A' Class If the average quantity of tobacco processed during theproceeding three years exceeds ten thousands metric tonnes 20,000/-
  'B' Class Above 5,000 metric tonnes upto 10,000 metric tonnes 16,000/-
  'C' Class Above 1,000 metric tonnes upto 5,000 metric tonnes 10,000/-
  'D' Class 1,000 metric tonnes or below 4,000/-
(ii) Manufactures    
  'A' Class If the average value of the products - manufactured duringprevious three years is above 30 crores 30,000/
  'B' Class Above one crore and upto 30 crores 20,000/-
  'C' Class Above Rs.20 lakhs and below Rs. 1 crores 10,000/ -
  'D' Class Rs. 20 lakhs or below 2,000/-
(5)Every person registered with the Board as a processor or manufacturer or whose registration as such has been renewed shall be given certificate of registration in Form 14 which may be issued subject to such condition as may be imposed by the Board from time to time.