For every licence granted or renewal under the Act, there shall be charged a fee according to the following scale, namely :(i)[ For the grant or renewal of a licence for one year in respect of a permanent building-Rs. 20/- for an area of 100 sqm. or less with an additional fee of Rs. 10/- for every 50 sqm. or fraction thereof in excess of 100 sqm.; [Substituted vide S.R.O.No.655/24.5.1979.](ii)For the grant of renewal of a temporary licence in respect of a permanent building, Rs.5/- per month or portion thereof for an area of 100 sqm. or less with an additional fee of Rs. 2.50 per month or portion thereof for every 50 sqm. or fraction thereof in excess, of 100 sqm.;(iii)For the grant or renewal of a temporary licence in respect of a temporary building, Rs.10/- per month or portion thereof for an area of 100 sqm. or less with an additional fee of Rs. 5/- per month or portion there of for every 50 sqm. or fraction thereof in excess of 100 sqm.;(iv)For the grant or renewal of a licence for an enclosure without any roof or superstructure thereon for one year, Rs. 4/- for an area of 200 sqm. or less with an additional fee of Rs. 2 for every 100 sqm. or fraction thereof in excess of 200 sqm.;(v)For the grant or renewal of a temporary licence for an enclosure without any roof or superstructure thereon Rs. 2 per month or portion thereof for an area of 200 sqm. or less with an additional fee or Rs. 1 per month or portion thereof for every 100 sqm. or fraction thereof in excess of 200 sqm. The fee for temporary licence shall be leviable at half of the above rates, where the building or enclosure is used solely by day without lights;(vi)Notwithstanding any thing contained in Clause (ii), (iii); or (v) no fee shall be charged for the renewal of temporary licence granted for a period not exceeding one month under Clause (a) of Sub-rule (2) of Rule 585 provided that the total period of such licence including periods of renewal does not exceed three months.]Explanation. - For the purpose of this rule where a structure, for which a licence is sought is constructed partly of inflammable and partly of non-inflammable material the whole shall be considered to be a temporary building. Where the place consists partly of a structure and partly of a more unrooled enclosure, the fees shall be calculated on the area of the structure alone.
