Section 9 in Punjab Public Distribution System (Licensing and Control) Order, 2003
9. Fee.
- [Section 3] - (1) A licence under this order may be granted or renewed for a period of one year at the request in Form 'A' of fair price shop owner and shall unless previously suspended or revoked expire on the 31st March of the year up to which it is granted or renewed following the date of its issue or last or last renewal.(2)The fee shall be payable for the grant of licence shall be as under :-(i)Licence Fee : One hundred rupees only(ii)Security : One thousand rupees only(3)The fee payable for the renewal of a licence shall be one hundred rupees per annum.(4)An application in Form 'A' for the renewal of licence shall be made so as to reach the licensing authority not less than thirty days before the date on which the licence expires:Provided that the licensing authority may entertain such an application made after the date of licence, if it is satisfied that the applicant was prevented by sufficient cause from filing the application in time.(5)The fee payable for the issue of a duplicate copy of licence shall be one hundred rupees.(6)The licensing authority may, after giving the fair price shop concerned an opportunity of stating his case and for reason to be recorded in writing refuse to grant or renew a licence.Form 'A'[See Clause 9(1) and (4)]The Punjab Public Distribution System (Licensing and Control Order, 2003Application for grant/renewal of licence
