211. Power to levy fee. - Any rule which the Central Government or the State Government is empowered to make under this Act may, notwithstanding the absence of any express provision to that effect, provide for the levy of such fees in respect of applications, amendment of documents, issue of certificates, licences, permits, tests, endorsements, badges, plates, countersignatures, authorisation, supply of statistics or copies of documents or orders and for any other purpose or matter involving the rendering of any service by the officers or authorities under this Act or any rule made thereunder as may be considered necessary:
Provided that the Government may, if it considers necessary so to do, in the public interest, by general or special order, exempt any class of persons from the payment of any such fee either in part or in full.[211A. Use of electronic forms and documents. - (1) Where any provision of this Act or the rules and regulations made thereunder provide for-(a)the filing of any form, application or any other document with any office, authority, body or agency owned or controlled by the Central Government or the State Government in a particular manner;(b)the issue or grant of any licence, permit, sanction, approval or endorsement, by whatever name called in a particular manner; or(c)the receipt or payment of money in a particular manner,then notwithstanding anything contained in such provision, such requirement shall be deemed to have been satisfied if such filing, issue, grant, receipt or payment, as the case may be, is effected by means of such electronic form as may be prescribed by the Central Government or the State Government, as the case may be.(2)The Central Government or the State Government shall, for the purpose of sub-section (1), prescribe-(a)the manner and format in which such electronic forms and documents shall be filed, created or issued; and(b)the manner or method of payment of any fee or charges for filing, creation or issue of any electronic document under clause (a).]
