Section 36(1) in The Fertilizer (Control) Order, 1985
(1)The fees payable for grant, amendment or renewal of a certificate of registration or certificate of manufacture a duplicate of such certificates or renewal thereof under this Order shall be such as the State Government may, with prior approval of the Controller, from time to tome, fix, subject to the maximum fees fixed for different purposes by the Central Government and different fees may be fixed for different purposes or for different classes of dealers or for different types of mixtures of fertilizer or special mixture.Provided that no fee shall be payable by a person holding a valid certificate of manufacture for preparation of mixture of fertilizers or special mixture of fertilizers issued under the Fertilizer (Control) Order, 1957 and making an application for grant of a fresh certificate of manufacture for preparation of such mixture after the commencement of this Order.
