(1)The following fee shall be payable for prior approval, issuance of licences and amendment, namely :-(a)Scrutiny fee for prior approval- र 1000(b)Licence to manufacture and possess for sale Ammonium Nitrate or convert melt to solid and, vice versa and possess for sale from a storehouse- र 20,000/year(c)Licence to Possess for sale of Ammonium Nitrate from a store house- र 2000/year(d)Licence to Possess for use of Ammonium Nitrate from a store house- र 1000/year(e)Licence to Import Ammonium Nitrate- र 5000(f)Licence to Export Ammonium Nitrate- र 5000(g)Licence to stevedore, bag and store Ammonium Nitrate- र 20,000/year(h)Licence to Transport Ammonium Nitrate- र 2000/year(i)Amendment of licence- र 1000(j)Duplicate copy of any licence- र 100(2)When licence issuing authority is the Chief Controller or Controller, the fees payable shall be paid by a crossed bank draft or electronic means and when issuing authority is District Authority, the fees payable shall be paid in such manner as may be specified by him.(3)When licence is sought for more than one financial year ending on the 31st March, fees for the desired number of financial years at the rate specified in sub-rule (1) above shall be payable.
