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State of Madhya Pradesh - Section

Section 3 in The M.P. Boilers Rules, 1969

3. Payment of fees and costs.

- All fees and costs payable under the Act or regulations or rules framed thereunder shall be deposited into a Government treasury. An application to which the treasury receipt is affixed shall be deemed to be accompanied by the prescribed fee. All fees and costs levied under the Act shall be disposed of in such manner as the Government shall direct, form line to time.