Section 5(1) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(1)Every application for registration under rule 4 shall be accompanied by an application fee of:-(a)[rupees twenty five thousand] for Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic or Imaging Centre.(b)[rupees thirty five thousand] [Substituted for the words "Rs. 4,000.00" by Notification No. GSR 418 (E) dated 4.6.2012 (w.e.f. 1.1.1996)] for an institute, hospital, nursing home, or any place providing jointly the service of a Genetic Counselling Centre, Genetic Laboratory and Genetic Clinic, Ultrasound Clinic or Imaging Centre or any combination thereof:Provided that if an application for registration of any Genetic Clinic/Laboratory/Centre, etc., has rejected by the Appropriate Authority, no fee shall be required to be paid on re-submission of the application by the applicant for the same body within 90 days of rejection. Provided further that any subsequent application shall be accompanied with the prescribed fee. Application fee once paid will not be refunded.[Provided further that no government institution which provides health and medical services shall be required to pay fee for registration and renewal of registration] [Inserted by Notification No. G.S.R. 599(E), dated 19.6.2017 (w.e.f. 1.1.1996).]
