.-(1) All fees payable under these rules to the Chief Controller shall be paid by a crossed bank draft drawn in favour of the Chief Controller of Explosives, Nagpur. The bank draft shall be drawn on any nationalised bank, payable at Nagpur. Fees upto rupees one hundred in each case may be paid in cash at the office of the Chief Controller.(2)Fees payable to a Controller shall be paid by a crossed bank draft drawn in favour of the Controller of Explosives to whom the payment is made. The bank draft shall be drawn on any nationalised bank payable at the station where the office of the Controller to whom payment is to be made is located. Fees upto rupees one hundred in each case may also be paid in cash at the office of the Controller concerned.(3)Fees payable to district authority or any other authority under these rules shall be paid in such a manner as may be specified by that authority.(4)(i)If an application for the grant, renewal or amendment of the license is rejected, the fees paid by the applicant shall be refunded to him-(a)by the licensing authority, if the fee has been paid in cash or by bank draft; or(b)if the fee has been paid into a treasury, by that treasury on the production of signed order from the licensing authority directing such refund;(ii)The fees shall be refunded by the licensing authority preferably within six months of the realisation.(5)Fees payable under these rules for purposes other than the grant, renewal, or amendment of licenses shall not be refundable.
