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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(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
    Fees for industrial premises in whichpower-driven machinery is used. Fees for industrial premises in which powerdriven machinery is not used.
    1 2
    Rs. Rs.
If the number of employees proposed to be employed on any dayduring the financial year for which the licence is granted orrenewed-    
(a) does not exceed ten 15 10
(b) exceed ten but does not exceed twenty. 30 20
(c) exceeds twenty but does not exceed fifty. 75 50
(d) exceeds fifty but does not exceed hundred. 150 100
(e) exceeds hundred but does not exceed two hundred and fifty. 300 250
(f) exceeds two hundred and fifty. 550 500
Provided that where an application for grant or renewal of a licence as the case may be, is submitted after the expiry of the prescribed time-limit of 30 days, the competent authority may, after giving the opportunity to the applicant to show-cause for the delay and by an order in writing, impose a penalty fee up to three times the fee payable in respect of the said industrial premises.