Section 4(2) in Cardamom (Licensing and Marketing) Rules, 1987
(2)[ Every application, for license as auctioneer or dealer for a block period of three years or part thereof, shall be accompanied by a receipt of fee as specified in sub-rule (6). For subsequent block periods, there shall be a revision of fees, as stipulated by Spices Board from time to time, with the approval of the Central Government, for issue, renewal and amendment of license. The fee shall be payable in the form of bank transfer or crossed account payee demand draft drawn in favour of the Spices Board, payable at Ernakulam or Kochi.] [Substituted by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).]
