Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 8 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

8. Fees.

- [(1) The fees to be paid for the grant or renewal of a licence under Section 4 shall be as specified in the Table below :Table
  Fees for industrial premises in whichpower driven machinery is used Fees for industrial premises in whichpower driven machinery it not used
  (1) (2)
If the number of employees proposed to be employed on any dayduring the financial year for which the licence is required orrenewed- Rs. Rs.
(a) does not exceed ten 37.50 30
(b) exceeds ten but does notexceed twenty 75 50
(c) exceeds twenty but does notexceed fifty 180 125
(d) exceeds fifty but does notexceed hundred 375 250
(e) exceeds hundred but does notexceed two hundred fifty 750 625
(f) exceeds two hundred fifty 1500 1250
(2)The fees to be paid for the grant of a duplicate licence shall be Rupees 15/-.
(3)The fees payable in respect of an appeal under Section 5 of the Act shall be-
(a)Rupees 50/-, in the case of an appeal against an order refusing to grant or renew a licence in respect of any place or premises the maximum number of employees proposed to be employed wherein is one hundred or more;
(b)rupees twenty-five in any other case].
(4)The fees payable specified in this rule shall be paid into the nearest Government treasury under the head of account "XXXII- Miscellaneous-Social and Developmental Organisation-A-Labour and Employment-(11). Fees realised under Beedi and Cigar Workers (Conditions of Employment) Act.