Section 3(6) in The U.P. Establishment of Manufactory Rules, 1997

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State of Uttar Pradesh - Subsection

Section 3(6) in The U.P. Establishment of Manufactory Rules, 1997

(6)When the Excise Commissioner is satisfied that the construction of building and erection of plant and machinery are completed in all. respect he may with previous approval of the State Government, grant a licence in Form F.L.M.-3 for the period of one year on payment of licence fee,

(i)	in case of a manufactory having bottling capacity less thanfifteen lacs reputed quart bottles per year.	Rupees five lacs per year or part thereof;
(ii)	in case of a manufactory having bottling capacity more thanfifteen lacs but less than twenty five lacs reputed quart bottlesper year.	Rupees ten lacs per year or part thereof;
(iii)	in case of a manufactory having bottling capacity more thantwenty five lacs but not more than fifty lacs reputed quartbottles per year.	Rupees fifteen lacs per year or part thereof.

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State of Uttar Pradesh - Subsection

Section 3(6) in The U.P. Establishment of Manufactory Rules, 1997