72A. [ Application for licences. [Added by E & T/58, dated 28.9.1959, Published in Rajasthan Government Gazette Part IV-C, dated 19.11.1959.]
- Every application for a licence shall clearly describe the premises in which the applicant intends to conduct his business and shall be submitted in case of renewal at least one month before the commencement of the year [and where the licence is granted for a longer period at least one month before the commencement of the first year of the period] for which it is required and shall be accompanied by a treasury receipt showing payment of licence fee; provided where an application for renewal of licence is not made within the prescribed period, it shall be accompanied by an additional fee,] [at following rates:-(i)Rs. 5000/- or 5% of the licence fee, whichever is less, if the delay in deposition of fee is up to one month;(ii)Rs. 10,000/- or 10% of the licence fee, whichever is less, if the delay in deposition of fee is more than a period of one month:Provided that for the renewal of licences upto the year 2001-2002, additional fee equivalent to 25 percent of the renewal fee or five rupees, whichever is higher shall be charged.] [Substituted 'equivalent to 25% of such fee or five rupees whichever is higher' by Notification No. G.S.R. 107, dated 27.2.2002 (w.e.f. 31.1.1957).][Provided that the additional fee referred to in the rule shall not be charged from the Commanding Officers of the Units of the Armed Forces of the Union of India stationed in Rajasthan and holding a "Retail Off" licence. If the delay in applying for renewal is due to the absence of the unit outside the State [or due to such other reason as the Licensing authority may, with the prior approval of the commissioner, deem fit to condone.] [Added by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962.]
