Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES RELATING TO LEVY OF LICENCE FEES FOR GRANT OF PERMISSION AND LICENCE IN RESPECT OF MACHINERY OR MANUFACTURING PLANTS DRIVEN BY ELECTRICAL POWER/STEAM/WATER OR MECHANICAL RULES CONTENTS 1. . 2. . 3. . SCHEDULE 1 :- SCHEDULE RULES RELATING TO LEVY OF LICENCE FEES FOR GRANT OF PERMISSION AND LICENCE IN RESPECT OF MACHINERY OR MANUFACTURING PLANTS DRIVEN BY ELECTRICAL POWER/STEAM/WATER OR MECHANICAL RULES In exercise of the powers conferred by sub-section (1) Section 268 read with Section 119 and 120 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994),the Governor of Andhra Pradesh hereby makes the following rules relating to the conditions of grant of licence for installation of any machinery or manufacturing plant driven by steam water, mechanical for electrical powers within the limits of Gram Panchayats 1. . :- Licence under Sections 119 and 120 of the Andhra Pradesh Panchayat Raj Act, 1994 for installation of any machinery or manufacturing Plant driven by steam water, mechanical or electrical power in any premises may be in perpetuity and no periodical renewal is needed, but subject to cancellation on violation of any law, terms and conditions of licence. 2. . :- The fee may be charged and collected for the licence granted under Rule (1) for a period upto three years at a time at the rate not exceeding the maximum specified in the schedule annexed to these rules. 3. . :- No place within the limits of Gram Panchayat shall be used for any one or more of the purposes specified below without a licence issued by the executive authority. The purposes for which places may not be used without licence are:- (a) Boiling paddy or camphor; (b) Melting tallow sulphur; (c) Storing or otherwise dealing with offal, blood, bones, hides, fish or skins. (d) tanning hides and skins; (e) Washing or drying wool or hair; (f) making fish oil; (g) making soap; (h) manufacturing or distilling sago, manufacturing artificial manure; manufacturing or refining sugar; manufacturing jaggery; sugar candy or syrup otherwise than as cottage industry by tappers or persons in enjoyment of the trees, carried on in their own premises, manufacturing beedies or cigars. (i) manufacturing gun-powder or fire works; (j) burning bricks, tiles or lime; (k) keeping a hotel restaurant, cating house coffee house, tea- house, boarding house or lodging house (other than students hostel under public or recognised control); (l) manufacturing ice or aerated waters; (m) brewing beer, manufacturing arrack or other spirit containing alcohol whether denatured or not) by distillation; (n) preparing flour or articles made of flour for human consumption or sweetmeats; (o) selling or storing for sale of timer thatching materials hay, grass straw, coal, charcoal, fuel or fibre and oils of all kinds; (p) selling wholesale or retail or storing for wholesale or retail trade or for purposes other than private or domestic use, grain, groundnut tamarind, chillies, haggery, pulses, flour bran, oil cakes or agricultural produce including fruits which is likely to attract rats; (q) storing any explosive or combustible materials; Provided that no licence shall be required for storing petroleum and its products in quantities exceeding those to which the operation of this Act is limited by the provisions of the Petroleum Act, 1934 or the rules or notification issued thereunder; (r) selling cotton wholesale or retail or storing cotton for wholesale or retail trade or for conversion into yarn; (s) manufacturing any thing from which an offensive or unwholesome smell arises; (t) using for industrial purpose any fuel or machinery other than for such machinery as may (by notification in the Andhra Pradesh Gazette) be exempted by the Government from time to time; (u) Any industrial process which is likely to be offensive or dangerous to human life or health or property; and (v) any trade or operation of which in the opinion of the Gram Panchayat is dangerous to life health or property or likely to create a nuisance either from its nature or by reason of the manner in which or the conditions under which the same is or is proposed to be carried on. Provided that no licence shall be required for the storage of timber thatching materials, hay, grass, straw, coal charcoal, fuel or fibre or for boiling paddy or for keeping soiled clothes or washed clothes or for washing soiled clothes when such storage, boiling keeping or washing is for private use; Provided further that no licence shall be required under this Act for selling or storing grass, straw or thatching materials. SCHEDULE 1 SCHEDULE SCHEDULE Sl.No. Horse-power of the Installation Maximum fee chargeable for a period of three (3) years (1) (2) (3) Rs. Ps. 1. Installation purely or domestic purposes irrespective of horse power. 25-00 2. Installation of rectifiers and transformers in all 100-00 sta at o o ect e s a d t a s o e s a places including cinema theatres irrespective of KVA capacity. 00 00 3. Other installations exceeding one horsepowers but not exceeding five horsepower. 100-00 4. Other installations exceeding one horsepower but not exceeding five horsepower. 200-00 5. Other installations exceeding five horsepower but not exceeding ten horsepower. 500-00 6. Other installations exceeding ten horsepower but exceeding 25 horsepower. 2,000-00 7. Other installations exceeding 25 horsepower but not exceeding 50 horsepower. 3,000-00 8. Other installations exceeding 50 horsepower but not exceeding 100 horsepower. 5,000-00 9. Other installations exceeding 100 horsepower. 7,000-00