State of Odisha - Act
Orissa Municipal Maximum Licence Fees Rules, 1951
ODISHA
India
India
Orissa Municipal Maximum Licence Fees Rules, 1951
Rule ORISSA-MUNICIPAL-MAXIMUM-LICENCE-FEES-RULES-1951 of 1951
- Published on 23 August 1951
- Commenced on 23 August 1951
- [This is the version of this document from 23 August 1951.]
- [Note: The original publication document is not available and this content could not be verified.]
1.
The fees which may be charged for a licence granted or renewal made under Sub-section (1) of Section 290 read with Sub-section (7) thereof, of the Orissa Municipal Act, 1950 (Orissa Act XXIII of 1950), for a period of one year in respect of trades and industries noted in Column 2 of the Schedule below shall not exceed the maximum amounts noted against each in Column 3 thereof.It is open to the Municipalities concerned to vary the rates within the said maximum according to the local conditions and the nature and size of the trade.[Schedule] [Substituted vide Orissa Gazette Extraordinary No. 1838/29.12.1982.]| Item | Description of trades and industries | Maximum fee (Annual) |
| (1) | (2) | (3) |
| Rs. P. | ||
| (a) | Washing soiled clothes and keeping soiledclothes for the purpose of washing them and washed clothes | 20-00 |
| (b) | Boiling Camphor | 15-00 |
| (c) | Preparing Chua | 20-00 |
| (d) | Melting tallow or sulphur | 60-00 |
| (e) | Dissolving silver and gold with nitric acid | 60-00 |
| (f) | Storing, boiling or otherwise dealing withmanure, offal, blood, bones,, hides, fish, skins, horns or rags | |
| 1. Manure | 35-00 | |
| 2. Offal or blood | 50-00 | |
| 3. Hides, horns, skins or bones | 100-00 | |
| 4. Dealing in hides in small scales | 12-00 | |
| 5. Storing or dealing in fish or dry fish insmall scale | 350-00 | |
| 6. Storing or dealing in fish or dry fish inlarge scale | 650-00 | |
| (g) | Tanning hides and skinning or disembowelling ofanimals- | |
| 1. Tanning hides and skins (Tannery) | 350-00 | |
| 2. Skinning or disembowelling of animals | 50-00 | |
| (h) | Washing or drying wool or hair | 30-00 |
| (i) | Preparing fish oil, hydrogenated oils, ghee,butter and such other fat preparation for purpose of sale- | |
| 1. Preparing fish oil | 30-00 | |
| 2. Hydrogenated oils | 30-00 | |
| 3. Ghee | 30-00 | |
| 4. Butter or other fat preparations for sale | 30-00 | |
| (j) | Making soap, dyeing, boiling or pressing oil- | |
| 1. Making soap | 60-00 | |
| 2. Dyeing or printing cloth by machinery | 125-00 | |
| 3. Dyeing or printing cloths by hand | 30-00 | |
| 4. Boiling or pressing oil worked by power | Vide item(w) | |
| 5. Boiling or pressing oil worked by manualpower | 12-00 | |
| 6. Boiling or pressing oil worked by animal | 20-00 | |
| (k) | Manufacturing or distilling sago or KeudaWater, manufacturing artificial manure, manufacturing orrefining sugar, manufacturing sugar candy or Jaggery, tanning ormanufacturing leather or leather goods, manufacturing lac andmanufacturing bidis, cigars or gudakhu- | |
| 1. Manufacturing or distilling sago | 40-00 | |
| 2. Manufacturing or distilling Keuda Water | 200-00 | |
| 3. Manufacturing artificial manure | 45-00 | |
| 4. Manufacturing or refining sugar- | ||
| (i) in large scale | 2,000-00 | |
| (ii) in small scale | 300-00 | |
| 5. Manufacturing sugar candy or jaggery | 20-00 | |
| 6. Tanning or manufacture of leather or leathergoods | 250-00 | |
| 7. Manufacturing lac | 10-00 | |
| 8. Manufacturing bidis or cigars | 16-00 | |
| 9. Manufacture of gudakhu | 150-00 | |
| (l) | Manufacturing gun powder or fire works | 150-00 |
| (m) | Burning bricks, tiles, pottery or time- | |
| 1. Burning bricks | 100-00 | |
| 2. Burning tiles | 100-00 | |
| 3. Burning pottery | 12-00 | |
| 4. Burning lime | 60-00 | |
| (n) | Keeping a public halting place, dharmasala,sarai, choultry or other rest house, keeping hotel, restaurant,eating house, coffee house, tea stall, boarding house, orlodging house (other than a students hostel under public orrecognised control)- | |
| 1. Keeping a public halting place, dharmasala,sarai, choultry or other rest house other than those maintainedby Government or a local authority | 15-00 | |
| 2. Keeping hotel, restaurant or eating house- | ||
| 5 star | 1,000-00 | |
| 3 star | 700-00 | |
| 1st Class | 300-00 | |
| 2nd Class | 100-00 | |
| 3. Coffee house or tea stall- | ||
| 1st Class | 125-00 | |
| 2nd Class | 60-00 | |
| 4. Boarding house (including Home) | 75-00 | |
| 5. Lodging house | 30-00 | |
| 6. Hawking coffee or tea | 6-00 | |
| (o) | Keeping a shaving or hair dressing saloon | 10-00 |
| (p) | Keeping together twenty or more sheep or goatsor ten or more pigs or heads of cattle | 50-00 |
| (q) | Preparing flour articles made of flour forhuman consumption or sweetmeats- | |
| 1. Preparing flour other than by manual power | 75-00 | |
| 2. Articles made of flour backery | 75-00 | |
| 3. Articles made of flour sweetmeats- | ||
| 1st Class | 100-00 | |
| 2nd Class | 75-00 | |
| 3rd Class | 50-00 | |
| (r) | Manufacturing ice or aerated water | 100-00 |
| (s) | Selling timber or storing it for sale,manufacturing or storing furniture for sale, storing or sellingcoal, storing hay, straw, wood, bamboo, fibre, thatching grass,jute, coke or charcoal or kendu leaf, or other dangerouslyinflammable materials- | |
| 1. Selling or storing timber- | ||
| (i) Valuing Rs. 200or less at a time | 50-00 | |
| (ii) More than Rs.200 but not exceeding Rs. 500 at a time | 75-00 | |
| (iii) Valuing morethan Rs. 500 but not exceeding Rs. 1,000 at a time | 125-00 | |
| (iv) Valuing morethan Rs. 1,000 | 300-00 | |
| 2. Manufacturing or storing furniture- | ||
| (i) forsale-valuing Rs. 200 or less at a time | 30-00 | |
| (ii) Valuing morethan Rs. 200 but not exceeding Rs. 500 at a time | 60-00 | |
| (iii) Valuing overRs. 500 but not exceeding Rs. 1,000 at a time | 90-00 | |
| (iv) Valuing morethan Rs. 1,000 at a time | 300-00 | |
| 3. Selling or storing firewood- | ||
| (i) up to one truckload | 50-00 | |
| (ii) more than onetruck load | 150-00 | |
| 4. Selling or storing hay, straw, wood, fibrethatching grass | 20.00 | |
| 5. Selling or storing coal or charcoal | 30.00 | |
| 6. Hump or cotton- | ||
| 100 bales or below | 30.00 | |
| Above 100 bales andbelow 500 bales | 40.00 | |
| 500 bales and above | 100.00 | |
| 7. Jute per 50 kgs. | 0.10 | |
| 8. Kendu leaves or Sabai Grass per godown | 35.00 | |
| 9. Storing or otherwise dealing with bamboosper godown- | ||
| Small scale | 30.00 | |
| Large scale | 100.00 | |
| 10. Storing fireworks- | ||
| For 50 kgs. | 15.00 | |
| For 200 kgs. | 45.00 | |
| For over 200 kgs. | 100.00 | |
| 11. Gun powder (for every 100 kgs. or fractionthereof) | 25.00 | |
| 12. Matches (for every 100 grosses or fractionthereof) | 12.00 | |
| (t) | Storing or selling grain, groundnut, turmeric,tamarind, chillies or jaggery for wholesale trade- | |
| 1. Grains | 60.00 | |
| 2. Ground-nut | 60.00 | |
| 3. Chillies | 30.00 | |
| 4. Jaggery | 60.00 | |
| 5. Turmeric | 45.00 | |
| 6. Tamarind | 30.00 | |
| (u) | Storing any explosive or combustible materials,storing kerosene, petroleum, naptha or any inflammable oil, oilor spirit- | |
| 1. Dangerous petroleum for any quantity notexceeding 30 litres not intended for sale and kept in securelystoppered receptacles of glass or stone ware or metal notexceeding one quarter in capacity in the case of receptacles ofglass or stone ware and not exceeding 25 litres in capacity inthe case of receptacles or metals | 10.00 | |
| 2. Storing non-dangerous petroleum having itsflushing point below 150° F to quantities not exceeding25,00 litres provided none of it is contained in a receptacleexceeding one thousand litres in capacity- | ||
| Not exceeding 500litres | 6.00 | |
| Exceeding 500litres but not exceeding 1,000 litres | 12.00 | |
| Exceeding 1,000litres but not exceeding 1,500 litres | 15.00 | |
| Exceeding 1,500litres but not exceeding 2,000 litres | 26.00 | |
| Exceeding 2,000litres | 26.00 | |
| 3. Storing non-dangerous petroleum having itsflashing point not below 150° F but below 200° Fquantities not exceeding 50,000 litres not stored in the sameinstallation or storage shed as other petroleum and exempt fromlicence under the rules contained in Chapter-V of the PetroleumRules, 1937- | ||
| Exceeding 500litres but not exceeding 1,000 litres | 12.00 | |
| Exceeding 1,000litres but not exceeding 1,500 litres | 15.00 | |
| Exceeding 1,500litres but not exceeding 2,000 litres | 21.00 | |
| Exceeding 2,000litres but not exceeding 2,500 litres | 26.00 | |
| Exceeding 2,500litres but not exceeding 5,000 litres | 30.00 | |
| Exceeding 5,000litres but not exceeding 10,000 litres | 35.00 | |
| Exceeding 10,000litres but not exceeding 15,000 litres | 40.00 | |
| Exceeding 15,000litres but not exceeding 20,000 litres | 44.00 | |
| Exceeding 20,000litres but not exceeding 25,000 litres | 50.00 | |
| Exceeding 25,000litres - | 55.00 | |
| Methylated spirit | 15.00 | |
| Naphtha or Inflammable oil - | ||
| Under 10 cases at atime | 6.00 | |
| Under 50 cases at atime | 15.00 | |
| Under 100 cases ata time | 24.00 | |
| Under 500 cases ata time | 48.00 | |
| Under 1,000 casesat a time | 75.00 | |
| Under 5,000 casesat a time | 150.00 | |
| Under 5,000 casesat a time | 300.00 | |
| (v) | Manufacturing anything from which offensive orunwholesome smell arises or which has been declared by StateGovernment by notification to be dangerous or offensive- | |
| 1. Manufacturing arrack (Distillery) | 500.00 | |
| 2. Saving timber by power other than manuallabour- | ||
| Belt cutting | Vide item (m) | |
| Table cutting | Vide item (m) | |
| 3. Powdering Turmeric powder | Ditto | |
| 4. Other items of manufacturing anything fromwhich offensive and unwholesome smell arises then thosespecified against items 1 to 3- | Rates will be fixed by Government on new itemswhen reported to Government | |
| Production of Cement, steel, iron, pig iron,sulphuric acid, paper, coal, ore, handling plant,ferromanganese, ferro-chrome, fertiliser plant and thermal powerplant- | ||
| (i) Large scale | 5,000.00 | |
| (ii) Medium scale | 3,000.00 | |
| (iii) Small scale | 1,000.00 | |
| (w) | (i) Using for any industrial purpose any fuelof machinery using for factory, mills, mines, workshop, workplace, any machine worked by steam power, water-power or othermechanical power or electrical power- | |
| Not exceeding 1horse power | 10.00 | |
| Exceeding 1 horsepower but not exceeding 5 horse power | 45.00 | |
| Exceeding 5 horsepower but not exceeding 10 horse power | 90.00 | |
| For everyadditional 10 horse power or fraction thereof up to 50 horsepower | 65.00 | |
| For every enginehaving horse power above 50 up to 100 | 500.00 | |
| For every enginehaving horse power above 100 to 150 | 600.00 | |
| For every enginehaving horse power above 150 to 200 | 675.00 | |
| For every enginehaving horse power above 200 | 1,125.00 | |
| Printing press | 35.00 | |
| (ii) Using for cinema, dramatic hall, for anyother industrial purpose any machinery worked by steam power,water-power or other mechanical power or electrical power- | ||
| For 1st 10 horsepower or fraction thereof | 100.00 | |
| For everyadditional 5 horse power or fraction thereof | 15.00 | |
| (iii) Using for touring cinema, touringdramatic company or touring circus company, and the like anymachinery worked by steam power, water-power or other mechanicalpower or electrical power- | ||
| For every 10 horsepower or fraction thereof | 100.00 | |
| Note-In the case of the existence ofstand by engines in a factory the horse power of the enginehaving the maximum horse power should alone be taxed and theother engines are exempted from payment of fees. | ||
| (x) | In general, doing in the course of anyindustrial process anything which is likely to be dangerous tohuman life or health or property- | |
| 1. Smithy | 6.00 | |
| 2. Furnace for melting brass bell, metal or anyother metal for manufacturing utensils | 25.00 | |
| Note-Any other item coming under thisclause may be referred to Government for fixation of the maximumfee. |