14. [ Payment of fees. [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 28.2.1997.]
(1)Every application under these rules, shall be accompanied by a treasury receipt showing that the appropriate fees has been paid into the authorised branch of the State Bank of India under the head of account, affixed by the office of Chief Inspector.(2)If an application for the grant, renewal or amendment of a licence is rejected, the fee paid shall be refunded to the applicant.]
