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State of Chattisgarh - Section

Section 3 in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016

3. Form of application for licence.

(1)Every application for the issue of a licence to manufacture, or commence or carry on business as a manufacturer of any dangerous machine shall be made in FORM-I on payment of the fee specified in column (2) of the table below :-Table
1 2
(i) Exceeds two thousand rupees but does notexceed five thousand rupees (i) Five hundred rupees
(ii) Exceeds five thousand rupees but does notexceed ten thousand rupees (ii) One thousand rupees
(iii) Exceeds ten thousand rupees (iii) One thousand five hundred rupees
(2)For each category of dangerous machine a separate application shall be required.
(3)Every application for a licence to commence or to carry on business as dealer of any dangerous machine shall be made in Form-II on payment of the fee specified in sub-rule (1):Provided that where a manufacturer holding a licence for the manufacture of any dangerous machine, sells such dangerous machine directly to a user, such manufacturer shall not be required to take out a licence to carry on business as a dealer.