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State of Uttar Pradesh - Section

Section 4B in The U.P. Cement Control Order, 1973

4B. [ Fees for and validity of licences.] [Substituted by Cement Control (First Amendment) Order, 1978, vide Notification No. 1652/XXXIX-AV-2-79(CM)-76, dated 13.3.1978.] - (1) The fees specified below shall be chargeable in respect of each licence, namely-

(a) Licence in Form 'B'   Rs.
for issue of licence ... 50
for renewal of licence ... 25
for issue of a duplicate licence ... 25
(b) Licence in form 'D'    
for issue of licence ... 25
for renewal of licence ... 10
for issue of duplicate licence ... 10
[Provided that on an application for renewal submitted within 30 days prior to the date of expiry of licence, a-late fee of Rs. 10 shall also be payable:] [Inserted by U.P. Cement Control (Second Amendment) Order, 1978, dated 8.8.1978.]Provided [further] [Inserted by U.P. Cement Control (Second Amendment) Order, 1978, dated 8.8.1978.] that if any licence submitted at the time of renewal is found to be illegible or mutilated, the Licensing Authority shall issue a duplicate copy thereof free of charge.
(2)Every licence granted under this Order shall be valid for the financial year or part thereof ending on 31st day of March of the year in which it is granted and, on an application made at least 30 days prior to the date of expiry of the licence, it may be renewed for a period of one year at a time:Provided that where an application for renewal of a licence has not for any reason been disposed of until the 31st day of March, the licence shall be deemed to be valid as if renewed until the time of its renewal is refused or till the end of the year for which the application is made, whichever is earlier.