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State of Uttar Pradesh - Section

Section 5 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

5. [ One-time licence and fees. - (1) A licence granted under this Order shall be one-time licence and shall be valid unless cancelled by the Licensing Authority under this Order:

Provided that a licence granted before the commencement of the Uttar Pradesh Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) (Nineteenth Amendment) Order, 1993 shall be valid for a period for which it is granted and if the licensee at his option applies for one-time licence before the expiry of period of validity of the existing licence, in that case, the proportionate fee of the remaining period of the existing licence shall be adjusted towards the fee prescribed for one-time licence.
(2)The fees specified below shall be payable along with the application in Form 'A'.
  For issuing a LicenceRs.
(i) in Form 'B' (wholesaler, producer, depot-holder ormanufacturer) 3000
(ii) in Form 'E' (Commission Agent) 2250
(iii) [ in Form D' (Retailer) [Substituted by Notification No. 3157/XXIX-Kha-9-93-Compo.-La-4-93, dated 29th October, 1993.] 625] [Substituted by Notification No. 3157/XXIX-Kha-9-93-Compo.-La-4-93, dated 29th October, 1993.]
[iv) in Form 'F' (Bulk-Consumer) [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.] 3000.] [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.]
(3)A separate licence shall be obtained by a dealer or commission agent as the case may be for each place of business:Provided that no new licence shall be required for any change of business or godowns. The new premises shall be recorded in the same licence by the licensing authority.
(4)A duplicate licence may be issued on payment of Rs. 150 on proof of its loss, destruction and defacement on application by the licensee.] [Substituted by Notification No. Bha. Sa.-14/XXIX-Khadya-11-44-88, dated 29th April, 1993, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 29th April, 1993.]