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State of Bihar - Section

Section 8 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

8. Fees.

(1)The fees to be paid for the grant or renewal of a licence under Section 4 shall be as specified in the table below :Table
    Fees for industrial premises in whichpower-driven machinery is used. Fees for industrial premises in which powerdriven machinery is not used.
    1 2
    Rs. Rs.
If the number of employees proposed to be employed on any dayduring the financial year for which the licence is granted orrenewed-    
(a) does not exceed ten 15 10
(b) exceed ten but does not exceed twenty. 30 20
(c) exceeds twenty but does not exceed fifty. 75 50
(d) exceeds fifty but does not exceed hundred. 150 100
(e) exceeds hundred but does not exceed two hundred and fifty. 300 250
(f) exceeds two hundred and fifty. 550 500
Provided that where an application for grant or renewal of a licence as the case may be, is submitted after the expiry of the prescribed time-limit of 30 days, the competent authority may, after giving the opportunity to the applicant to show-cause for the delay and by an order in writing, impose a penalty fee up to three times the fee payable in respect of the said industrial premises.
(2)The fees to be paid for the grant of a duplicate licence or for carrying out any amendment of the licence already granted shall be rupees five :Provided that where the proposed amendment changes any of the particulars in respect of the number of employees or in respect of use of power driven machinery in such a manner as to make the industrial premises liable to pay a higher fee as per the fees prescribed under rule 8 (1) the amendment shall be effected only on payment of the difference between the fee payable on the amended licence and the fee already paid together with the additional fee of rupees five.
(3)The fees payable in respect of an appeal under Section 5 of the Act shall be-
(a)rupees fifteen in the case of an appeal against an order refusing to grant or renew a licence in respect of any place or premises the maximum number of employees proposed to be employed whereon is one hundred or more;
(b)rupees ten, in any other case.
(4)The fees payable as specified in this rule shall be paid into the nearest Government treasury under the head of account "XXXII-Miscellaneous Social and Development Organisation-Labour and Employment-Fees realised under the Beedi and Cigar Workers (Conditions of Employment) Act, 1968."