7. Amount of fees .-(1) The fees set out in Annexure II shall be payable in respect of the services therein mentioned where the tests are carried out by comparison with the Government of India Standards referred to in sub-rule (1) of rule 2.
(2)The Central Government or the State Government, as the case may be, may levy such fees for testing and inspection and generally for the services of Inspectors, or any officers appointed to assist the Inspector as it may from time to time by general or special order, direct; and may, if it thinks fit, remit any fee or any portion thereof.
