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Union of India - Section

Section 50 in The Calcium Carbide Rules, 1987

50. Repeal and savings. - (1) The Carbide of Calcium Rules, 1937 are hereby repealed.

(2)Notwithstanding such repeal-
(i)all licenses or duplicates granted or renewed under the said rules and all fees imposed or levied shall be deemed to have been granted, renewed, imposed or levied, as the case may be, under the corresponding provisions of these rules;
(ii)all approvals given and all powers conferred by or under any notification or rule shall, so far as they are consistent with the provisions of the Act and these rules, be deemed to have been given or conferred by or under these rules.
FIRST SCHEDULELICENCES(See rule 30)
Article No. Form of licence(see Second Schedule) Purpose for which granted Authority empowered to grant licence Fees
1. II To import and store carbide in quantity not exceeding 500 Kgs at any one time. District Authority Rs.5 for every calendar year or part thereof
2. III To import and store carbide in quantity exceeding 500 Kgs, at any one time [District Magistrate] [Substituted words 'Controller of Explosives' by Notification No. G.S.R. 647(E), dated 20.8.2015 (w.e.f. 20.12.1987).] Rs.25 for the first 500 Kgs. plus Rs. 10 for every additional 500 Kgs. or part thereof, subject to maximumofRs.1,500 per calendar year or part thereof.
3. IV To import and store carbide in a storage shed forming part of an acetylene plant Chief Controller roller As given in Article 2
SECOND SCHEDULEFORMSFORM I(See Rules 32, 36, 37 and 42)APPLICATION FOR GRANT/AMENDMENT/RENEWAL/TRANSFER OF A LICENCE TO IMPORT AND STORE CARBIDE
    Replies to be written in this column.
1. Name in which licence is required ________________________________________________
2. Status-individual/registered/unregistered Company ________________________________________________
3. Age (for individual only) ________________________________________________
4. Postal address ________________________________________________
  Pin Code ________________________________________________
  Telephone No. ________________________________________________
  Telegraphic address ________________________________________________
  Telex ________________________________________________
5. Situation of the premises ________________________________________________
  State ________________________________________________
  District ________________________________________________
  Town or Village ________________________________________________
  House No./Municipal No. ________________________________________________
  Police Station ________________________________________________
  Railway Station ________________________________________________
6. Quantity of Carbide proposed to be imported and stored ________________________________________________
7. *Quantity of Carbide already stored in the premises ________________________________________________
8. *Form in which licence is required ________________________________________________
9. *Number of licence held for the premises and the full name and address of the holder of the licence ________________________________________________
10. Enclosures : ________________________________________________
  *(i)Plan No.________ Approved by _______Vide letter No._____________ dated_____________(in triplicate/quadruplicate)  
  (ii) Licence No._______________ dated_______________  
  (iii) Bank draft/Cheque No./Postal order No.  
  Dated__________________  
  for Rs._________________  
  Drawn at_______________  
   
  I certify that the information given above is correct.
   
    Signature of the Applicant__________________________
  Place:_________________ Designation/Status _______________________________
  Date__________________ Full Postal Address_______________________________
Note :- (1) Delete whatever is not applicable.
(2)In case where application is made in the name of Company, the names and addresses of the Directors and Partners and the name, address and specimen signatures of persons or persons authorised to sign the correspondence in respect of the licence applied for should be given on a separate sheet(in duplicate) and enclosed with this application form. Any change in the above information should be immediately communicated to the licensing authority and authority renewing the licence.licence.FORM II(Article 1 of First Schedule)LICENCE TO IMPORT AND STORE CARBIDE IN QUANTITY NOT EXCEEDING 500 KGS. AT ANY ONE TIMELicence No. .......................... Fee Rs. ..................... per yearLicence is hereby granted to .......................... valid only for the importation and storage of ..................................... Kgs. of Calcium Carbide at any one time in the premises described below, subject to the provisions of Petroleum Act, 1934, and the Calcium Carbide Rules 1987 and to the conditions of this licence.The licence shall remain in force till the 31st day of December, 20..................District AuthorityDescription of the licensed premisesThe licensed Premises shown in the drawing No ........................... Dated ................ attached here to consists of storage shed and is situated at .............................Space for endorsement of renewals
Date of renewal Date of expiry Signature of the licensing authority
     
Conditions