(2)The licensee shall pay to the State Government the fees for maintaining a warehouse and for conducting the operations referred to in Sub-rule (1) at the rates prescribed for each in Chapter VIII of these rules, at the time of obtaining the licence and at the end of each calendar month pay such fees as may be determined from time to time by the Commissioner, which shall not exceed in amount the whole of the cost of the excise staff employed for the purpose of this rule.
