Section 3(1) in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016

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State of Chattisgarh - Subsection

Section 3(1) in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016

(1)Every application for the issue of a licence to manufacture, or commence or carry on business as a manufacturer of any dangerous machine shall be made in FORM-I on payment of the fee specified in column (2) of the table below :-Table

1	2
(i) Exceeds two thousand rupees but does notexceed five thousand rupees	(i) Five hundred rupees
(ii) Exceeds five thousand rupees but does notexceed ten thousand rupees	(ii) One thousand rupees
(iii) Exceeds ten thousand rupees	(iii) One thousand five hundred rupees

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State of Chattisgarh - Subsection

Section 3(1) in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016