- All fees, payable under the Act or any Regulation or rule framed there under, shall be deposited by the payer in a Government Treasury under the Head [087 Labour and Employment, Fees for Inspection of Steam Boilers] [Substituted vide G.S.R. 22 by Notification No. F. 1(17) L & E/76, dated 21.4.1977-Rajasthan Gazette, Part IV-C(I), dated 28.4.1977 at page 88.] An application under Section 7 or Section 8 to which the Treasury receipt obtained on payment of the prescribed fee is attached shall be deemed to be accompanied by the prescribed fee.
