16. License fee for insurance agents and collection thereof
.-The fee for obtaining or renewing a license to act as an insurance agent shall be Rs. [15] [ Substituted by G.S.R. 1275, dated 28.5.1969.] provided that an additional fee of Rs. [7] [Substituted by G.S.R. 1275, dated 28.5.1969. ] shall be paid if the application for the renewal of the license does not reach the Controller at least thirty days before the date on which the license ceases to remain in force.
