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State of Maharashtra - Section

Section 5 in Maharashtra Factories Rules, 1963

5. Application for registration and grant of licence.

(1)The occupier or manager of every factory coming within this scope of this Act after its commencement shall submit to the Chief Inspector an application in triplicate in Form 2 for the registration of the factory accompanied by an application in Form 3 for the [grant of licence therefor for a period not exceeding [ten years] [Substituted by G.N. of 13.10.1981]];Provided that the occupier or manager of a place to which the provisions of the Act are made applicable by a notification under section 85 of the Act shall submit an application within 30 days of the date of that notification.
(2)Every such application shall be accompanied by a treasury receipt or a cheque or by an Indian Postal Order or an invoice for book adjustment, as the case may be, for payment of the fees prescribed for the purpose as specified by the [Schedule below as applicable] [Substituted by G.N. dated 22.5.1984] [with effect from the 1st January [1998] [Substituted by G.N. 21st May, 1986]];-[[Schedule [A] [Schedule 'A' Subs, by G.N. dated 20.10.1998]]All factories (except Power Generating Stations and Electrical Sub-Stations)All Factories (except power generating stations and Electrical Sub-stations) Maximum Number of person to be employed on the day during the year
Quantity of H.P. Installed (Maximum H.P.) Up to 9 From 10 to 20 From 21 to 50 From 51 to 150 From 151 to 250 From 251 to 500 From 501 to 1,000 From 1001 to 2,500 From 2501 to 4,000 From 4001 and above
1 2 3 4 5 6 7 8 9 10 11
  Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs.
Nil                    
Nil 100 125 250 1000 1500 3000 6000 12000 18000 24,000
Upto10 200 400 750 2000 3000 4500 9000 18000 24000 30,000
Above 10 but not above 50 300 700 1250 3000 4500 6000 12000 22500 27500 33,000
Above 50 but not above 100 800 1250 1750 4500 6000 9000 15000 27000 30000 36,000
Above 100 but not above 500 1800 2500 3500 9000 12000 15000 22500 30000 36000 42,000
Above 500 but not above 1000 3500 4000 7500 12000 16500 19500 30000 36000 42000 48,000
Above 1000 but not above 2000 5000 7000 9500 16500 19500 24000 33000 42000 48000 54,000
Above 2000 7000 9500 16500 19500 24000 33000 42000 48000 54000 60,000
[SCHEDULE B] [Substituted by G.N. dated 20.10.1998](Power Generating Stations)
General Capacity in Megawatts Numbers of Workers
Upto 100 From 101 to 500 From 501 to 1,000 Over 1,000
  Rs. Rs. Rs. Rs.
Upto 20 M.W. 1,200 1,800 3,000 4,500
Over 20 M.W. and Upto 50 M.W. 1,700 2,700 4,500 6,000
Over 50 M.W. and Upto 100 M.W. 2,500 3,500 6,000 7,500
Over 100 M.W. and Upto 250 M.W. 3,500 4,500 7,500 9,000
Over 250 M.W. and Upto 500 M.W. 4,500 6,000 9,000 10,500
Over 500 M.W. and Upto 750 M.W. 7,000 7,000 10,500 12,000
Over 750 M.W. and Upto 1,000 M.W. 7,000 8,000 12,000 15,000
Over 1,000 M.W. 8,000 9,000 15,000 18,000
[Schedule C] [Substituted by G.N. dated 20.10.1998.](For Electrical Sub-Stations etc.)
Rated capacity More than 9 workers
Upto 20 MVA 300
Over 20 MVA and Upto 50 MVA 750
Over 50 MVA and Upto 100 MVA 1500
Over 100 MVA and Upto 250 MVA 2200
Over 250 MVA and Upto 500 MVA 3,000
Over 500 MVA and Upto 750 MVA 3,600
Over 750 MVA and Upto 1,000 MVA 4,500
Over 1,000 MVA 6,000
Provided that -
(i)fees to be charged for the following classes of factories shall, subject to a minimum of rupees five, be half of those specified above, if they do not work for more than 180 days in the aggregate in a calendar year:-
(a)Cotton Ginning and Pressing Factories,
(b)Gur Factories,
(c)Jarda Factories (tobacco processing),
(d)Cashewnut Factories,
(e)Groundnut Decorticating Factories,
(f)Rice Mills;
(ii)in the case of other factories working for a part of the year, and commencing work on or after ast day of July, the fees to be charged for the first time shall, subject to a minimum of rupees five, be half of those specified in the Schedule aforesaid.
[Provided further that, if the period for which the licence is applied for is one year or more but does not exceed [ten years] [Added by G.N. of 13.10.1981] the fees payable therefor per year, shall be at the rates specified in this sub-rule.]
(3)[ Where the fees for the grant or renewal of a licence for the year [1998] [Added by G.N. 31.1.1981] are paid before the [1st January 1998] [Substituted by G.N. of 20.10.1998] and the fees so paid are less than the fees payable in accordance with rates prescribed in the Schedule in sub-rule (2), then the licensee shall pay the difference on or before the [31st day of October, 1998.] [Substituted by G.N. of 20.10.1998] If the licensee fails to pay the difference on or before the [31st day of October, 1998] [Substituted by G.N. of 20.10.1998], he shall be deemed to have paid the fees after the expiry of the due date and an additional fee of 25 per cent, of the difference shall be payable by him.]