Section 10 in Punjab Public Carrier Goods Agents Licensing Rules, 1979

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- Fee for the grant or renewal of the principal licence or supplementary licence shall be as follows :-

			Rs.
(a)	for the grant of principal licence	..	100
(b)	for the grant of supplementary licence for each additionalestablishment/sub-agency	..	10
(c)	for renewal of a licence if application is made in time -
	(i) principal licence	..	100
	(ii) supplementary licence for each additional establishment	..	10
(d)	penalty for renewal of licence if application is not made intime but is made before the expiry of licence -
	(i) Principal licence -
	(a) If application is made late by seven days	..	20
	(b) If application is made late by more than seven days butnot more than fourteen days	..	30
	(c) If application is made late by more than fourteen days butnot more than twenty-one days	..	40
	(d) If the application is made late by more than twenty-onedays but not more than thirty days	..	100
	(ii) Supplementary Licence :-
	(a) If the application is made late by fifteen days	..	5
	(b) If the application is made late by more than fifteen daysbut not more than thirty days	..	10

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