8. [ Grant of licence. [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 28.2.1997.]
(1)A licence for a factory shall be granted by the Chief Inspector or any other officer appointed under sub- section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government, in Form No. 4 prescribed for the purpose, for a period, of one year, or five years, as may be requested in the application for registration and grant of licence and on payment of the fees specified in sub-rule (2).](2)The fees for grant of licence for one year shall be as specified in the Schedule given below. In case an application for licence has been made for a period of five years, the licence fees shall be five times the fees payable for grant of a licence for one year, as specified in the said Schedule :-
