| Sr. No. |
Particulars of premises to be licenced |
Annual rate of fee |
Rate of fee if licence is taken for a periodnot exceeding six months
|
| 1 |
2 |
3 |
4 |
| 1. |
Premises used as commercial shop or workshop or engine housedriven by electric power or oil engine for 20 H.P. or more*[having one or more engines]
|
100.00 |
60.00 |
| 2. |
Premises used as shop or workshop or engine house driven byelectric power of oil engine for less than 20 H.P. and more than2 H.P. *[having one or more engines]
|
50.00 |
30.00 |
| 3. |
Premises used for the sale of - |
|
|
| |
(i) kerosene oil (wholesale) and/or (ii) petrol (wholesale)2,500 litres or over
|
100.00 |
60.00 |
| 4. |
Premises used for sale of kerosene oil in retail |
20.00 |
12.00 |
| 5. |
Premises used for sale of petrol in retail |
50.00 |
30.00 |
| 6. |
Premises used for the retail sale of fuel (firewood) |
20.00 |
12.00 |
| 7. |
Premises used for the sale of furniture |
50.00 |
30.00 |
| |
Note :- Premises for the sale of furniture doesnot include making of furniture.
|
| 8. |
Premises used for the sale of timber and wood other than fuelwood
|
50.00 |
30.00 |
| 9. |
Premises used for the manufacture of mutton tallow or oilboiling house
|
50.00 |
30.00 |
| 10. |
Premises used for the manufacture of soap |
50.00 |
30.00 |
| 11. |
Premises used for the storage or sale of sirka, kannas, munjor ban, *and manufacture or sale of pawas, serus and bahis usedin desi charpais
|
20.00 |
12.00 |
| 12. |
Premises used for purpose of storage or sale of Bamboos |
20.00 |
12.00 |
| 13. |
Premises used for trade in Bhusa and/or other dry fodder |
20.00 |
12.00 |
| 14. |
Premises used as a brick-kiln |
500.00 |
300.00 |
| 15. |
Premises used as a lime-kiln |
100.00 |
60.00 |
| 16. |
Premises used as depot for storage or sale of chuna or kali |
50.00 |
30.00 |
| 17. |
Premises used as pottery-kiln - |
|
|
| |
(a) turnover above Rs. 20,000 per annum |
100.00 |
60.00 |
| |
(b) turnover below Rs. 20,000 per annum |
50.00 |
30.00 |
| 18. |
Premises used as depot for sale or otherwise of charcoal orcoal -
|
|
|
| |
(i) wholesale |
100.00 |
60.00 |
| |
(ii) retail |
50.00 |
30.00 |
| 19. |
Premises used for sale of coal-tar (wholesale) |
50.00 |
30.00 |
| 20. |
Premises used as store for more than 20 gross of matches |
50.00 |
30.00 |
| 21. |
Premises used as store for less than 20 gross of matches |
20.00 |
12.00 |
| 22. |
Premises used for the dressing of raw hidesdyeing house ortannery -
|
|
|
| |
(a) turnover above Rs. 20,000 per annum |
100.00 |
60.00 |
| |
(b) turnover below Rs. 20,000 per annum |
50.00 |
30.00 |
| 23. |
Premises used for storage of dry or wet hides and skins,boiling bones, blood or offal -
|
|
|
| |
(a) turnover above Rs. 20,000 per annum |
100.00 |
60.00 |
| |
(b) turnover below Rs. 20,000 per annum |
20.00 |
12.00 |
| 24. |
Premises used for the manufacture of leather goods employingmore than 10 persons
|
100.00 |
60.00 |
| 25. |
Premises used for the manufacture, wholesale/sale, or storageof grease, soda caustic, acid, paints, salt-petre, suphur,naptha, mercury, turpentine, resin, spirits, wine or any otherdangerously inflammable oil, liquids or material -
|
|
|
| |
(a) turnover above Rs. 20,000 per annum |
100.00 |
60.00 |
| |
(b) turnover below Rs. 20,000 per annum |
50.00 |
30.00 |
| |
Note :- For each such trade involving manufacturea separate licence will be necessary. In case of hardwaremerchants a single licence for hardware items would be necessaryas shown in serial number 27.
|
|
| 26. |
Premises used for the manufacture of iron, trunks, tins,utensils or any trade involving hammering of metal -
|
|
|
| |
(a) turnover above Rs. 20,000 per annum |
100.00 |
60.00 |
| |
(b) turnover below Rs. 20,000 per annum |
50.00 |
30.00 |
| |
*Note :- The premises mentioned against serial numbers 1, 2and 31 shall be exempted from the payment of the fee underserial number 26
|
|
| 27. |
Premises used for retail sale of grease, soda caustic, acid,paints, salt-petresulphur, mercury, turpentine, resin or anyother dangerously inflammable liquids or materials
|
|
50.00 |
| 28. |
*Premises used for wholesale of ghee, hydrogenated vegetableoil or any other cooking oil
|
250.00 |
125.00 |
| 28A. |
*Premises used for retail sale of ghee hydrogenated oil orany other cooking oil
|
20.00 |
12.00 |
| 29. |
Premises used for welding works |
50.00 |
30.00 |
| |
**Note :- The premises mentioned against serial numbers 1, 2and 31 shall be exempted from the payment of the fee underserial No. 29
|
|
| 30. |
Premises used for making cloth by power-looms |
100.00 |
60.00 |
| 31. |
Commercial shop or workshop or factories covered by theIndian Factories Act, whether specified elsewhere or not andfrom which nuisance, noise, smoke or unwholesome smell arises ormanufacture is carried on contract or otherwise or self-related-
|
|
|
| |
(a) turnover above Rs. 20,000 per annum |
250.00 |
150.00 |
| |
(b) turnover below Rs. 20,000 per annum |
100.00 |
60.00 |
| 32. |
Premises used *[exclusively] for storage of paper stationeryor waste papers -
|
|
|
| |
(a) turnover above Rs. 20,000 per annum |
100.00 |
60.00 |
| |
(b) turnover below Rs. 20.000 per annum |
50.00 |
30.00 |
| 33. |
Bhatti or any other manufacturing or commercial shop orworkshop engine house or store house or place of business fromwhich offensive or unwholesome smell, noise, or smoke arise notspecifically mentioned in the above clauses, if turnover is notmore than Rs. 5,000 per annum
|
50.00 |
30.00 |
| |
Note A :- This will not include Bhatti or premises used byhalwais, tea shopkeepers, hoteliers, dhaba wallas, *[bakeries],bharbhujas, goldsmiths and small scale dyers
|
|
| |
*Note B :- The premises mentioned against serial No. 10,shall be exempted from the payment of the fee under serial No.33
|
|
| 34. |
Premises used by ordinary dyers |
20.00 |
12.00 |
| 35. |
Premises used for Automobile and/or Scooter workshop |
50.00 |
30.00 |
| 36. |
Premises used for dry cleaning of clothes |
50.00 |
30.00 |
| 37. |
Premises used by *[Cold storage and cinema] |
500.00 |
300.00 |
| 38. |
Premises used for manufacture and storage of Tobacco - |
|
|
| |
(a) turnover above Rs. 20,000 per annum |
100.00 |
60.00 |
| |
(b) turnover below Rs. 20,000 per annum |
50.00 |
30.00 |
| 39. |
Premises used by Rice Shellers |
500.00 |
300.00 |
| 40. |
Premises used for - |
|
|
| |
(i) Wholesale trade of fire works |
100.00 |
60.00 |
| |
(ii) Retail sale of fire works |
50.00 |
30.00 |
| 41. |
The premises used for the sale of kerosen oil, storage orsale of sirka, kannas, munj, or wan, storage for matches
|
15.00 |
80.00 |
| |
Note :- If a license under serial 41 has been obtained, noseparate license under serial number 4, 11, 20, 21, 28 or 38 isnecessary
|
|
| 42. |
(i) A yard, depot or place of storage of thaching grass,sirkiwan, munjrope, kana, san, khajoor leaves, coconut fibre,unslaked lime, bamboos and bamboo baskets
|
20.00 |
10.00 |
| |
(ii) Storage of cotton upto 200 kg. |
20.00 |
12.00 |
| |
(ii) Storage of cotton above 200 kg. |
50.00 |
30.00 |
| |
Note :- Storage means ware housing. |
|
