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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007

5. Period of Licence and fee chargeable.

(1)Every licence granted under this Order shall be valid for a period ending 31st March and may be issued or renewed for a period of six months at a time, as may be applied for.
(2)This fees specified below shall be chargeable in respect of licence(s) namely:-
(a)Licence Fees (In Rs.)
Pulses;  
(i) Wholesale 600.00
(ii) Retail 250.00
(iii)Wholesale + Retail 850.00
(b)Renewal Fees:-
Pulses
(i) Wholesale 300.00
(ii) Retail 125.00
(iii)Wholesale + Retail 425.00
(c)Duplicate Licence Fees:-
Pulses:  
(i) Wholesale 250.00
(ii) Retail 150.00
(iii)Wholesale + Retail 400.00
(iv) Aduplicate licence may be obtained from the Licensing Authorityduly paying the prescribed fees if the original licence is lost,destroyed or defaced.
Provided that for the persons who are taking fresh licences as per the provisions under this order, the amounts paid by them towards licence fee and renewal fee during the period from 23-9-2006 to 28-2-2007 shall be taken into consideration and the difference if any, shall only be collected.