45. [ [Substituted by Notification No. G.S.R. 18(E), dated 8.1.2018]
The Board shall levy fees at the following rates for a year or part of a year for issuing licences under these rules to,(a)manufacturer for purchase of rubber exceeding 100 kilograms, but not exceeding 4 tonnes - Rs. 500/- per licence;(b)manufacturer for purchase of rubber exceeding 4 tonnes - Rs. 1000/- per licence;(c)dealer Rs. 1000/- per licence;(d)processor for acquisition of rubber for processing and sale of rubber so acquired, Rs. 1000/- per licence; and(e)manufacturer holding a valid licence in form E for selling rubber to another manufacturer holding a valid licence in Form E in emergencies, Rs. 500/- per licence].
