Section 4(7) in Tamil Nadu Sandalwood Possession Rules, 1970
(7)A licence fee of Rs. 100 for one financial year or part of the year shall be payable along with the application for licence.(a)A licence fee of Rs. 100 for one financial year or part of the year shall be payable along with the application for licence by non-whole sales and non-distillers,(b)A licence fee of Rs. 200 for one financial year or part of the year shall be payable along with the application for licence by non-whole sales dealers and distillers.[Explanation. - No fee shall be payable however by religious institutions recognised by the Hindu Religious and Charitable Endowment Board or the Wakf Board or the Arignar Anna Government Hospital of Indian Medicine, [Chennai] [Explanation was substituted by G O. Ms. No. 297, Forest and Fisheries, dated the 5th March 1984.] and the Government College of Indian System of Medicine, Palayamkottai, stocking sandalwood for their own bona fide requirements.]
