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State of Odisha - Section

Section 5 in The Orissa Cement Control Order, 1973

5. Period of licence and fees chargeable.

- (i) Every licence granted under this Order shall, unless revoked earlier, be valid for a period ending on the 31st day of December of the year in which it is issued and may be renewed for a period not exceeding one year at a time.
(ii)The fees chargeable in respect of each licence shall be as specified below :
For issue of licence ... Rupees[two hundred] [Substituted vide Orissa Gazette Extraordinary No. 876 dated 7.6.1989-Notification No. 14106/ PL.-IC. 32/89 dated 12.5.1989.]per annum
For renewal of licence ... Rupees[one hundred] [Substituted vide Orissa Gazette Extraordinary No. 876 dated 7.6.1989-Notification No. 14106/ PL.-IC. 32/89 dated 12.5.1989.]per annum
For issue of duplicate licence ... Rupees[seventy-five] [Substituted vide Orissa Gazette Extraordinary No. 876 dated 7.6.1989-Notification No. 14106/ PL.-IC. 32/89 dated 12.5.1989.]per annum
(iii)A separate licence shall be obtained for place of business.
(iv)It shall be the holder of a licence to immediately obtain form the Licensing Authority a duplicate of the licence issued to him if the same is lost, destroyed or defaced. When a duplicate licence is issued, it shall be clearly stamped 'DUPLICATE' and shall be marked with the date of issue of the duplicate.
Explanation - "Year" for the purpose of this clause shall be the calendar year beginning from the first day of January.