Section 5(2) in The Delhi Prevention of Food Adulteration Rules, 2002
(2)Every person desirous of obtaining the license shall pay a fee at a rate indicated in Schedule I to these rules. The licence fee shall be paid in the form of Demand Draft drawn in the name of DDO (PFA) in the Directorate of the Prevention of Dood Adulteration, Government of National Capital Territory of Delhi.
