- Application and fees therefore;-(a)Subject to the provisions of rules 6 and 7, a licence granted under rule 3 shall remain in force for one Calender Year beginning from 1st January, every year. Every applicant for the grant or renewal of a licence shall make a written application to the District Magistrate in this behalf and such application shall bear a Court-fee stamp of Re. 1/-.(b)The District Magistrate, shall obtain the recommendations of the D.M. & H.O. of the area on each application for the grant of renewal of a licence before he proceeds to grant or renew such licence.(c)Fee for the grant or renewal of a licence shall be Rs. 10/- per annum.(d)The licence fee shall be paid in cash only and credited intgo the District Treasury to the Head 'XXIII-Medical (f) Miscellaneous (1) Medical Receipts".(e)The application shall be made in the Form 'B'.
