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State of Maharashtra - Section

Section 10 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

10. 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 :-Table
Number of Employees Upto 20 From 21 to 50 From 51 to 100 From 101 to 250 From 251 to 500 From 501 to 750 From 751 and above
  Rs. Rs. Rs. Rs. Rs. Rs. Rs.
Fees payable 8 19 38 94 188 282 375
(2)In the case of an industrial premises working for a part of the year, the fees to be charged for the first time shall be half of those specified in sub-rule (1).
(3)The fees shall be paid into nearest Government treasury under the head of account, [087-Labour and Employment (a) Receipt under Labour Laws - Fees] [Substituted by G.N. of 17.11.1975.] realised under the Beedi and Cigar Workers (Conditions of Employment) Act, 1966.