(2)The annual fee shall be calculated at such rate as may be prescribed, being not less than ten per cent and not more than twenty five per cent of the annual value of the building or place used as a warehouse or workshop and different rates may be prescribed for different classes of warehouses according to the nature and quantity of the articles stored, processed, or kept therein and for different classes of workshops according to the nature of the processing carried or the quantity or nature of the articles processed therein:Provided that the annual fee for warehouse or workshop shall not be less than ten rupees or more than such amount as may be prescribed, and different amounts may be prescribed in this behalf for different classes of warehouses or workshops:Provided further that if the owner or occupier of a warehouse or workshop maintains, within the warehouse or at a place within such distance therefrom as the Director may consider reasonable for use in the warehouse or workshop in case of necessity, any fire fighting appliances of such types as may be prescribed, then a rebate calculated at such rate as may be prescribed in respect of such type of fire fighting appliances or different combination thereof shall be allowed to such owner or occupier.
