Section 6 in The M.P. Shops and Establishments Rules, 1959
6. Payment of fee.
- Any fee prescribed in these rules shall be credited into a Government Treasury in the State under the head [XXXII-Miscellaneous Social and Development Organisations-A (1) Fees for Registration of Shops and Establishments] [Substituted by Notification No. 2124-1403-XVI, (w.e.f. 12-4-1963).] :[Provided that if the registration or renewal of the Registration Certificate is issued by the Municipal Corporation or by Municipality the fees prescribed in these rules shall be deposited in the office of the concerned Municipal Corporation or Municipality, as the case may be and such Local Authority shall issue a receipt thereof.] [Inserted by Notification No. 4(E) 10-95-XVI-A, dated 13-5-1998.]
