Particulars

Amount of fee

(1)

(2)

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 license.

5. In case where import license 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 license.

9. Application for grant of split up licenses.

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 license.