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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4) in The Tobacco Board, Rules, 1976

(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).