Section 4A in The Punjab Instruments (Control of Noises) Act, 1956
4A. [ Fee. [Inserted by Punjab Act No. 35 of 1960.]
- No permission under section 3 or section 4 shall be given unless the application for permission bears a court fee stamp of the value calculated at the rate of five rupees for every day or part thereof in respect of which the permission is sought :Provided that where the permission is either refused or given for a period which is less than the one applied for, the amount of fee shall be refunded wholly or proportionately as the case may be.]
