48. Application for visit or commission and payment of fees.
- All applications for visits or issue of Commissions as the case may be under Sections 31, 33 and 38 shall be in writing, signed by the person, in all possible cases for whom attendance is required, shall be accompanied by the amount of the fee or fees chargeable as well as the amount of travelling allowance claimable by the Registering Officer or Commissioner and shall be entered in the register (Form No. 19 Appendix-1). No visit shall be paid or commissions issued until the said fee or fees and travelling allowance have been paid by the applicant.
