(2)[ The fee for renewal or extension of scope of approval under rule 133B or acceptance of approval or extension of acceptance under rule 133BA shall be fifty per cent. of the fee payable under sub-rule (1).] [Substituted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).][(2-A) An additional amount of [two lakhs fifty thousand rupees or cost of travel including per diem, whichever is higher] [Inserted by Notification No. G.S.R. 745 (E) dated 12.10.2009 (w.e.f. 23.3.1937.] shall be payable if the [inspection, audit or surveillance for the grant or renewal or extension of approval] [Substituted for 'inspection, examination or test mentioned in sub-rule (1)' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).] is required to be carried out at any place outside India.]
