Section 5 in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
5. Licence fee and period of its validity.
(1)The fee payable for a licence granted under this Act, the conditions of the licence, the route or routes through which the timber are to be transported to a place outside the State, and the period of validity of the licence, shall be such as may be prescribed and shall be specified in the licence.Provided that the licence fee, the conditions of the licence and the period of its validity may vary for different categories of timber:Provided further that such period shall not exceed twelve month at a time and the amount of fee for a period shall not exceed on thousand rupees.(2)The licence fee shall be paid in such manner as may be prescribed.(3)Every licence granted under this Act may be renewed on the expiry of the period of its validity by the competent authority in such manner and on payment of such fees as may be prescribed.(4)The provisions of Section 4 shall apply in case of an application for renewal under this section.
