Section 4 in Cardamom (Licensing and Marketing) Rules, 1987
4. [ Licensing of persons to carry on business of cardamom. [Substituted by Notification No. G.S.R. 816(E), dated 18.11.2014 (w.e.f 26.2.1987).]
(1)Any person desiring to carry on business as auctioneer or dealer in any year may apply in [the specified form, to Spices Board] for a licence:Provided that separate applications shall be necessary where a person desires to be licensed in more than one capacity:Provided further that separate licence shall be necessary for an auctioneer in respect of manual auction for each centre if he desires to conduct auctions in more than one centre.(2)[ Every application, for license as auctioneer or dealer for a block period of three years or part thereof, shall be accompanied by a receipt of fee as specified in sub-rule (6). For subsequent block periods, there shall be a revision of fees, as stipulated by Spices Board from time to time, with the approval of the Central Government, for issue, renewal and amendment of license. The fee shall be payable in the form of bank transfer or crossed account payee demand draft drawn in favour of the Spices Board, payable at Ernakulam or Kochi.] [Substituted by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).](3)[ Spices Board may, if it is satisfied as to the suitability of the applicant as per sub rules (4) and (5) as applicable, issue license in the specified form, as the case may be.] [Substituted by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).](4)Every applicant for auctioneer licence shall have sufficient storage or godown or collection depots facility to store the cardamom pooled and the facility for cleaning and grading of cardamom.(5)Every applicant for dealer licence shall have sufficient storage or godown facility to store the cardamom.(6)[ Every application for issue of license as auctioneer and issue, renewal and amendment of license as dealer shall be accompanied by a fee as under, plus the tax as applicable:-(a)The fee payable for auctioneer license is -(i)manual auction(1)issue: Rs. 15,000/-;(2)amendment: Rs. 5000/-;(ii)e- auction in common e-auction centers established by the Board(1)issue: Rs. 1,00,000/-;(2)amendment: Rs. 5,000/- ;(b)The fee payable for dealer lic ense is-(i)issue or renewal or duplicate : Rs.10,000/-;(ii)amendment: Rs.5,000/- ;]]
