Section 4 in The Rajasthan Hatching Eggs and Day-Old-Chicks (Regulation of Production, Supply and Sale) Order, 1992
4. Issue of License.
(1)Every person for grant or renewal of a license shall have to apply, in Form A to the Licensing Authority.(2)Every license issued or renewed under this order shall be in Form B and shall be subject to the conditions specified therein.(3)The Licensing Authority may, after such enquiry as it deems fit, grant or renew a license subject to the conditions specified herein or for reasons to be recorded in writing, refuse to grant or renew a license;:Provided that no order shall be made under this clause unless the license has been given a reasonable opportunity of being heard.(4)Every application for renewal of license shall be made before sixty days from the date of expiry of the period specified in the licence.(5)Fee for grant or renewal of license. - The fee for grant or renewal of license shall be as specified below:-For every hatchery, having a setting capacity upto 13, 500 eggs an Annual License fee for Rs. 100/- and every additional 13,500 eggs capacity or fraction thereof Rs. 100/- subject to a maximum of Rs. 500.00. Besides, Annual License Fee of Rs. 100.00 for every 1000 breeding stock and the fraction thereof.
