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State of Kerala - Section
Section 159 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
159. Painting - Running.
[Schedule II] [Substituted by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.](See Rule 7)Maximum fees which may be fixed towards licence fee| Annual licence fee that may be charged | |
| 1. Micro Enterprises(where the capital investment is notexceeding twenty five lakh rupees in the case of manufacturingsector, and not exceeding ten lakh rupees in the case of servicesector) | Rs. 500 |
| 2. Mini Enterprises(where the capital investment exceedingtwenty five lakh rupees and not exceeding one crore rupees in thecase of manufacturing sector and exceeding ten lakh rupees andnot exceeding fifty lakh rupees in the case of service sector) | Rs. 1000 |
| 3. Small Enterprises(where the capital investment exceeding onecrore rupees and not exceeding five crore rupees in the case ofmanufacturing sector and exceeding fifty lakh rupees and notexceeding two crore rupees in the case of service sector) | Rs. 5,000 |
| 4. Medium Enterprises(where the capital investment exceedingfive crore rupees and not exceeding ten crore rupees in the caseof manufacturing sector and exceeding two crore rupees and notexceeding five crore rupees in the case of service sector) | Rs. 10000 |
| 5. Large Enterprises(where the capital investment exceeding tencrore rupees in the case of manufacturing sector and exceedingfive crore rupees in the case of service sector) | Rs. 15000 |