Section 50(2) in The Calcium Carbide Rules, 1987

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Union of India - Subsection

Section 50(2) in The Calcium Carbide Rules, 1987

(2)Notwithstanding such repeal-

(i)all licenses or duplicates granted or renewed under the said rules and all fees imposed or levied shall be deemed to have been granted, renewed, imposed or levied, as the case may be, under the corresponding provisions of these rules;

(ii)all approvals given and all powers conferred by or under any notification or rule shall, so far as they are consistent with the provisions of the Act and these rules, be deemed to have been given or conferred by or under these rules.

FIRST SCHEDULELICENCES(See rule 30)

Article No.	Form of licence(see Second Schedule)	Purpose for which granted	Authority empowered to grant licence	Fees
1.	II	To import and store carbide in quantity not exceeding 500 Kgs at any one time.	District Authority	Rs.5 for every calendar year or part thereof
2.	III	To import and store carbide in quantity exceeding 500 Kgs, at any one time	[District Magistrate] [Substituted words 'Controller of Explosives' by Notification No. G.S.R. 647(E), dated 20.8.2015 (w.e.f. 20.12.1987).]	Rs.25 for the first 500 Kgs. plus Rs. 10 for every additional 500 Kgs. or part thereof, subject to maximumofRs.1,500 per calendar year or part thereof.
3.	IV	To import and store carbide in a storage shed forming part of an acetylene plant	Chief Controller roller	As given in Article 2

SECOND SCHEDULEFORMSFORM I(See Rules 32, 36, 37 and 42)APPLICATION FOR GRANT/AMENDMENT/RENEWAL/TRANSFER OF A LICENCE TO IMPORT AND STORE CARBIDE

		Replies to be written in this column.
1.	Name in which licence is required	________________________________________________
2.	Status-individual/registered/unregistered Company	________________________________________________
3.	Age (for individual only)	________________________________________________
4.	Postal address	________________________________________________
	Pin Code	________________________________________________
	Telephone No.	________________________________________________
	Telegraphic address	________________________________________________
	Telex	________________________________________________
5.	Situation of the premises	________________________________________________
	State	________________________________________________
	District	________________________________________________
	Town or Village	________________________________________________
	House No./Municipal No.	________________________________________________
	Police Station	________________________________________________
	Railway Station	________________________________________________
6.	Quantity of Carbide proposed to be imported and stored	________________________________________________
7.	*Quantity of Carbide already stored in the premises	________________________________________________
8.	*Form in which licence is required	________________________________________________
9.	*Number of licence held for the premises and the full name and address of the holder of the licence	________________________________________________
10.	Enclosures :	________________________________________________
	*(i)Plan No.________ Approved by _______Vide letter No._____________ dated_____________(in triplicate/quadruplicate)
	(ii) Licence No._______________ dated_______________
	(iii) Bank draft/Cheque No./Postal order No.
	Dated__________________
	for Rs._________________
	Drawn at_______________

	I certify that the information given above is correct.

		Signature of the Applicant__________________________
	Place:_________________	Designation/Status _______________________________
	Date__________________	Full Postal Address_______________________________

Note :- (1) Delete whatever is not applicable.

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Union of India - Subsection

Section 50(2) in The Calcium Carbide Rules, 1987