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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010

(1)The fee for grant of licence shall be rupees thirty thousand. The renewal fee for such licence shall be rupees ten thousand per annum:Provided that the Government may, by a notification in the Government Gazette, revise the licence fee and the renewal fee from time to time.