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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2A(2) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(2)[ The owner of every shop or commercial establishment shall, within the period specified in sub-section (i) of Section 4-B of the said Act, make an application in Form 'L' to the Inspector concerned for registration of his shop or commercial establishment. The application shall be signed by the owner and accompanied by a Treasury Challan/Bank Draft (crossed) in favour of the Inspector concerned in proof of payment of registration fee as specified below. The maximum number of employees employed in the shop or commercial establishment on any day during the financial year in respect of which the registration is sought will be taken into consideration for deciding the amount of fee leviable.
Sl. No. Category of shop or commercial establishment Fee per financial year of part or the year
1 2 3
PART I Rs.
1. With no employee .. .. .. 20
2. Employing 1 to 5 employees .. .. .. 75
3. Employing 6 to 10 employees .. .. .. 100
4. Employing 11 to 25 employees .. .. .. 200
5. Employing more than 25 employees .. .. .. 250
PART II  
1. Commercial establishment which is used as theatre or cinemaor for any other public amusement or entertainment .. .. .. 300
2. Hotel up to three stared standard .. .. .. 1000
3. Four or five stared hotels or hotels of like standard .. .. .. 2500]
[Substituted by Notification No. 1036 (I)/XXXVI-3-712 (S)-80, dated 20th August, 1994, published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 20th August, 1994.]