Section 9(4) in The Foreign Contribution (Regulation) Rules, 2011
(4)(a)An application made for the grant of prior permission shall be accompanied by a fee of [Rs.3000/- (Three Thousand rupees only)] [Substituted 'Rs. 1000/- (One Thousand only)' by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).].(b)An application made for the grant of the registration shall be accompanied by a fee of [Rs.5000/- (Five Thousand rupees only)] [Substituted '2000/- (Two Thousand only)' by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).].(c)The fee may be revised by the Central Government from time to time.(d)The fee, as applicable, shall be remitted by demand draft or banker's cheque in favour of the "Pay and Accounts Officer, Ministry of Home Affairs", payable at New Delhi [or through online electronic payment gateway as specified by the Central Government] [Inserted by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).].
