- All fees and costs payable under the Act or Regulation or Rules framed thereunder shall be deposited into a Government Treasury or the State Bank of India. Fees above rupees one hundred for Government boilers may be adjusted by Book Debit.An application to which the treasury 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 from time to time.Note - Application for inspection of boilers should be sent on Form 'C* accompanied with a Treasury Receipt for the prescribed fee and should reach the office of the Chief Inspector of Boilers, Uttar Pradesh, Kanpur, as stipulated below:(i)Inspection of boilers during the tour month. - First day of the month, preceding the month, assigned in the tour programme given in Rule 13 for inspection of boilers in that particular district.(ii)Inspection of boilers in the month other than lour month. - Thirty days before the date of expiry of certificate or provisional order.(iii)Inspection of boilers in Kanpur District. - First day of the month, preceding the month in which the certificate expires.
