Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 46 in The Calcium Carbide Rules, 1987

46. Payment of fees. - All fees payable under these rules shall be paid in the following manner:--

(1)Fees by crossed demanded draft payable at Nagpur on any Nationalised Bank drawn in favour of an officer nominated by the Chief Controller of Explosives in the Department of Explosives, Nagpur, and in cases where amount payable does not exceed Rs. 100 the payment may be made by cash, postal order or cheque drawn on any local nationalised bank.
(2)Fees payable to the Controller of Explosives shall be paid by a crossed demand draft on any nationalised bank drawn in favour of the Controller of Explosives to whom the payment is made, payable at the station where his office is located and in cases where the amount payable does not exceed Rs. 100, the payment may be made by cash, postal order or cheque drawn on any local nationalised bank.