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

State of Odisha - Subsection

Section 8(1) in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969

(1)The fees to be paid for the grant of renewal of a licence under Section 4 shall be as specified in the table below :[Table] [Substituted vide Orissa Gazette Extraordinary No. 1152 dated 20.7.2005.]
Number of employees proposed to be employed onany day during the financial year for which the licence isrequired to be granted or renewed For Industrial premises in which power drivermachinery is used For Industrial premises in which power drivenmachinery is not used
(1) (2) (3)
    Rs. Rs.
(a) Not exceeding 10 200 150
(b) Between 11 and 20 400 300
(c) Between 21 and 50 800 600
(d) Between 51 and 100 2,000 1,500
(e) Between 101 to 250 3,500 3,000
(f) Exceeding 250 6,000 5,000