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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Bombay Presidency - Subsection

Section 88(6A) in The Bombay Forest Rules, 1942

(6A)[ No licence to erect or operate any machinery or saw mill under clause (ii) of sub-rule (1), and no renewal of a licence issued under sub-rule (3), shall be granted, unless the applicant or the licensee, as the case may be, pays [the licence fee of Rs. 1000 and the [renewal fee of Rs. 750] [Sub-rule (6A) was inserted by G.N. dated 19.8.1981.] ] [Added by G.N. dated 10.5.1962.] per year per cutting or sawing machine installed in the sawmill. [The licensee, if desires, may be allowed to pay in advance, the aforesaid renewal fee for a period of ten years at a time.] [Added by G.N. dated 22.7.1997.][(6-B) Where it is shown to the satisfaction of the licensing authority that the original licence granted under sub-rule (3) has been lost, tom, defaced or mutilated in any other manner before the expiry of the period of such licence, a duplicate of the said licence shall be granted to the licensee on payment of a fee of [rupees seven hundred and fifty.] [Sub-rule (6B) was inserted by G.N. dated 22.1.1986.][(6-C) For the purposes mentioned below, the fees respectively mentioned against each of them shall be charged :
(1) For transfer of licence in the name of the legal heir orpurchaser. [Rs. 3000] [Substituted for figures '1000' and '2000' respectively by G.N. dated 7.6.2001.]per licence.
(2) For relocation of saw-mill. [Rs. 5000] [Substituted for figures '1000' and '2000' respectively by G.N. dated 7.6.2001.]per licence.
(3) For transfer of saw mill licence from one person to anotherincluding relocation of saw-mill from one place to other. [Rs. 7500] [Substituted for figures '1000' and '2000' respectively by G.N. dated 7.6.2001.]per licence.]
[Sub-rule (6C) was inserted by G.N. dated 14.7.1992.]