(vi)[ Fee for examination of plans of Boilers. - The fee for the scrutiny of plans under sub-regulation (a) of Regulation 393 shall be on the scale prescribed in Regulation 385, but when a plan which has been scrutinized an in respect of which alterations have been suggested is re-submitted for scrutiny, a separate fee at the rate of 10 per cent of the fee for the first scrutiny of the drawings shall be payable if the plan contains alterations other than those previously suggested.] [Substituted by Notification No. 2426/xxxvi-3-5 (B)-89, dated 14th July. 1992, published in U.P. Gazette extra), part v Section (kha), dated 14th July, 1992.]
