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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(5) in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988

(5)The licence fee shall be payable by the applicant into anyone of the branches of the State Bank of India to the credit of the Board and the counterfoil of the challan shall be presented to the competent authority for grant of licence.