(2)[ The fee for renewal or extension of scope of approval under rule 133B or acceptance of approval or extension of acceptance under rule 133BA shall be fifty per cent. of the fee payable under sub-rule (1).] [Substituted by G.S.R. 1005, dated 19.11.1983. ][(2-A) An additional amount of [two lakhs fifty thousand rupees or cost of travel including per diem, whichever is higher] [Inserted by Notification No. G.S.R. 745 (E) dated 12.10.2009 (w.e.f. 23.3.1937) ] shall be payable if the inspection, examination or test mentioned in sub-rule (1) is required to be carried out at any place outside India.]
