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Union of India - Section

Section 35 in The Tobacco Board, Rules, 1976

35. Registration as exporter or packer or auctioneer of, or dealer in tobacco.

(1)Every application of registration as an exporter to tobacco or tobacco products or as a packer or auctioneer of or dealer in, tobacco shall be made so as to reach the Secretary or such other officer as may be authorized by the Board in this behalf before the 1st November of the year proceeding the calendar year for which the registration is applied.
(2)
(a)The registration under sub-rule (1) as exporter, packer, auctioneer or dealer has to be renewed every year and unless so renewed, shall cease to be effective on the expiry of the year for which it is made.
(b)The application for such renewal should reach the Head Office of the Board before the 30th November of the year preceding the year for which the renewal is applied for.
(3)Every application for registration with the Board as exporter of tobacco or tobacco products or packer or auctioneer or dealer in, tobacco, including every application for renewal of such registration, shall be in form 13 and shall contain the particulars specified therein.
(4)[Every application for registration or its renewal shall be accompanied by the fees specified in the Table below, namely :-] [Substituted vide Tobacco Board (Amendment) Rules, 1998 published in Gazette of India, Part-II, Section 3(i) dated 9-10-1998.]Table
Category of Applicant  
A.Exporters(i)Exporter of un-manufactured tobacco :- Rs. 6000/- if the average annual value of the export ofunmanufactured tobacco by the applicant during the precedingthree years exceeds rupees fifty lakhs, Rs.4000/- such averageannual value of export of unmanufactured tobacco exceeds rupeesten lakhs and does not exceed rupees fifty lakhs and Rs.1000/-where such average value of export of unmanufactured tobacco doesnot exceed rupees ten lakhs.
(ii)Exporter of unmanufactured tobacco :- Rs.1000/-
B. Packers of, and dealers in tobacco :- Rs.1000/- if the average annual turn-over of the applicantduring the preceding three years exceeds rupees ten lakh,Rs.500/- if such average annual turnover does not exceed rupeesten lakhs.
Explanation :- In this Table, the expressions "manufactured tobacco" and "unmanufactured tobacco" shall have the same meaning as in the Central Excise and Salt act, 1944 (1 of 1944).
(5)Every person registered with the Board as an exporter, packer, auctioneer or dealer under sub-rule (1) shall be given a certificate of registration in Form 14, which may be issued subject to such condition as may be, imposed by the Board from time to time.