Section 58(4) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(4)A fee of rupees one thousand shall be paid to the Central Government along with the application under sub-rule (1) for issue of each export authorisation under this rule.] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).]
