(2)[ The fee payable under sub-rule (1) for grant [* * *] [ Substituted by G.S.R. 371(E), dated 20.5.1999, for sub-R. (2) (w.e.f. 20.5.1999).] of a license shall be rupees five hundred for every insecticide for which the license is applied. There shall be a separate fee for each place, if any insecticide is sold, stocked or exhibited for sale at more than one place:Provided that the maximum fee payable in respect of insecticides commonly used for household purposes and registered as such shall be rupees seven thousand five-hundred for every place:Provided further that, if the place of sale is established in the rural areas, the fee shall be one-fifth of the fee specified in this rule.]
