Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors

(1)The fees payable under this Schedule shall be paid either prior to or at the time of inspection or tests by sending cross cheque or demand draft on any Scheduled Bank at New Delhi, Madras, Shillong or Panaji, drawn in favour of Deputy Director, Central Electricity Authority, Regional Inspectorial Organisation, New Delhi, Madras, Shillong or Panaji, as the case may be.