- The following fee shall be charged for every licence :(i)Rs. 15 for every entertainment lottery ;(ii)[ Such fee shall be paid by every applicant into a Government Sub-treasury or in the State Bank of India or in the State Bank of Hyderabad on Government account.] [Clauses (ii) (a) and (b) of Rule 5 omitted and Clause (iii) renumbered as clause (ii) by Ibid.](2)No application for the grant of a licence shall be entertained unless the application is accompanied by a receipt evidencing the payment of the fee specified thereof under sub-rule (1).
