Section 34D(4) in The Tobacco Board, Rules, 1976

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Union of India - Subsection

Section 34D(4) in The Tobacco Board, Rules, 1976

(4)[Every application for registration or its renewal shall be accompanied by the fees specified in the Table below :-] [Substituted vide Tobacco Board (Amendment) Rules, 1998 published in Gazette of India, Part-II, Section 3(i) dated 9-10-1998.]Table

	Category Applicant	Quantity of tobacco	Fee payable Rs.
(i)	Processors
	'A' Class	If the average quantity of tobacco processed during theproceeding three years exceeds ten thousands metric tonnes	20,000/-
	'B' Class	Above 5,000 metric tonnes upto 10,000 metric tonnes	16,000/-
	'C' Class	Above 1,000 metric tonnes upto 5,000 metric tonnes	10,000/-
	'D' Class	1,000 metric tonnes or below	4,000/-
(ii)	Manufactures
	'A' Class	If the average value of the products - manufactured duringprevious three years is above 30 crores	30,000/
	'B' Class	Above one crore and upto 30 crores	20,000/-
	'C' Class	Above Rs.20 lakhs and below Rs. 1 crores	10,000/ -
	'D' Class	Rs. 20 lakhs or below	2,000/-

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Union of India - Subsection

Section 34D(4) in The Tobacco Board, Rules, 1976