4. Form of licence and fees therefor and for renewal.
(1)Every licence granted under sub-section (2) of section 4 shall be in Form-B and shall be subject to the conditions specified therein.(2)For every application for a licence or renewal thereof, a fee of Rs. 100 (Rupees one hundred only) shall be paid into a Government treasury and the treasury receipt thereof shall accompany the application.(3)Notwithstanding anything contained in sub-rule (2), for a period of three months commencing on the date of coming into force of the Act in any area, a fee of Rs. 10 (Rupees ten only) shall be payable for every application for a licence in that area.
