Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(5) in The Karnataka Pawnbrokers Act, 1961

(5)Every application for the grant or renewal of a licence, shall be accompanied by a fee at the following rates:—
(a) if the place at which the business is to be carried on is not more than one. Rupees Five Thousand
(b) if the business is to be carried on at more than one place Rupees five thousand for the principal place of business and Rupees two thousand five hundred for each of the other places
Provided that where an application is made after the expiry of the period prescribed by rules in respect of such application, it shall be accompanied by an additional license fee at fifty percent of the rate specified above. However, application submitted after expiry of the Licence shall not be entertained.