| 1. Where the
value of goods specified in application does not exceed rupees fifty thousand. 2. Where the
value of the goods specified in the application exceeds rupees fifty thousand, but does
not exceed rupees one crore.
3.
Where the value of the goods specified in the application exceeds rupees one on
crore.
4.
Application for grant of duplicate licence.
5. In
case where import licence and other correspondence are required by speed post.
6.
Application for issue of an identity card.
7.Application
for issue of duplicate identity card in the event of loss of original card.
8.Extension
of the period of shipment of an import licence.
9.
Application for grant of split up licneces. |
Rupees two
hundred Rupees two per
thousand or part thereof subject to a minimum of rupees two hundred.
Rupees
two per thousand or part thereof subject to a maximum of rupees one lakh and fifty
thousand.
Rupees
two hundred
Rupees
two hundred
Rupees
two hundred
Rupees
one hundred
Rupees
two hundred
Rupees
on thousand per split up licence. |