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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(1) in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016

(1)Every application by the users of dangerous machines the registration thereof shall be made in Form VIII and shall be accompanied by the fee specified in column (2) of The Table below.Table
1 2
(a) where the value of the dangerous machinesdoes not exceed five hundred rupees. Hundred rupees
(b) Exceeds five thousand rupees butdoes not exceed ten thousand One hundred fifty rupees