13. [ Payment of Fees. [Substituted by Notification No. 90/XXXVI-3-2018-83(Sa)-17, dated 13.3.2018 (w.e.f 28.11.1950).]
(1)Every application under these rules shall be accompanied by a treasury receipt, showing that the appropriate fee have been paid into the local treasury under the head of account, ^^0230 - Je vkSj lsok;kstu 104&QSDV~h vf/kfu;e ds vUrxZr olwy Qhl**.(2)If an application for the grant or renewal of a licence in rejected, the fee paid shall be refunded.]
