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State of Uttar Pradesh - Section

Section 10 in The U.P. Kerosene Control Order, 1962

10. Licence fee.

- [(i)] [Substituted by U.P. Kerosene Control (First Amendment) Order, 1975, dated 25.11.1975.] The fee prescribed below shall be chargeable in respect of-
(A) [ Licence in Form III—
(a) for issue of licence ... Rs. 100 for each year
(b) for renewal of licence ... Rs. 50 for each year
(c) for issue of duplicate licence ... Rs. 100
(B) Licence in Form III-A—
(a) for issue of licence ... Rs. 60 for each year
(b) for renewal of licence ... Rs. 30 for each year
(c) for issue of duplicate licence ... Rs. 60
(C) Licence in Form IV
(a) for issue of licence ... Rs. 15 for each year
(b) for renewal of licence ... Rs. 6 for each year
(c) for issue of duplicate licence ... Rs. 15]
[Substituted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990.]
(ii)The licence fee for the issue of licence shall be paid before the licence is issued and the licence fee [*] [Omitted 'for renewal of a licence or' by Notification No. 07/2017/545/29-7-2017-Writ-07/2017, dated 12.10.2017 (w.e.f. 27.12.1962).] for issue of duplicate licence shall be paid along with the application for the [*] [Omitted 'renewal or' by Notification No. 07/2017/545/29-7-2017-Writ-07/2017, dated 12.10.2017 (w.e.f. 27.12.1962).] issue, as the case may be.
(iii)[ (a) Each applicant for grant of a licence under this Order shall within a week of the demand and before issue of the licence, furnish a security of [Rs. 1,000 (Rupees One thousand) in the case of an agent, Rs. 500 (Rupees Five hundred) in the case of a distributor and] [Inserted by U.P. Kerosene Control (Eleventh Amendment) Order, 1980 (w.e.f. 15.9.80.)] Rs. 100 in the case of a retail dealer in the form of fixed deposit in a post office duly pledged to the licensing authority for the compliance of the provisions of the said Order and performance of the terms and conditions of the licence:
Provided that a person holding licence under this Order at the commencement of the Uttar Pradesh Kerosene Control (Eleventh Amendment) Order, 1980 shall furnish the aforesaid amount of security in the said manner, within a month of the demand made after such commencement.
(b)The licensee shall, if the amount of security at any time falls short of the amount specified under clause (a) of this sub-clause, forthwith deposit the amount to make up the deficiency in the amount of security on being required to do so by the Licensing Authority.
(c)The whole or any part of the amount of the security which is not forfeited under the provisions of this Order, shall, on application being made for that purpose be refunded to the licensee on the termination of his licence.]