Section 5 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
5. Application Fee
(1) Every application for registration under rule 4 shall be accompanied by an application fee of,(a)Rs. 3000/-for Genetic Counselling Centre, Genetic Lab, Genetic Clinic, Ultrasound Clinic or Imaging Centre ;(b)Rs. 6,000/- for an institute, hospital, nursing home or any place providing jointly the service of a Genetic Counselling Centre, Genetic Laboratory and Genetic Clinic, Ultrasound Clinic or Imaging Centre or any combination thereof;Provided that if an application for registration of any Genetic Laboratory/Centre etc. has been rejected by the appropriate authority, no fee shall be required to be paid on resubmission of the application by the applicant for the same body within 90 days of rejection. Provided further that any subsequent application shall be accompanied with the prescribed fee. Application fee once paid will not be refunded.(2)The application fee shall be paid by a demand draft drawn in favour of the authority in the J&K Bank Ltd. payable at the Headquarters of the appropriate authority concerned. The fees collected by the appropriate authorities for registration of Genetic Counselling Centers, Genetic Lab, Ultrasound Clinic and Imaging Clinic or any other body or person under sub-rule (1), shall be deposited by the appropriate authority concerned in a bank account opened in the name of the official designation of the appropriate authority concerned and shall be utilized by the appropriate authority in connection with the activities connected with implementation of the provisions of the Act and these Rules.
