- All payments of fees on licences, passes or permits shall be made by the holders of the licences, permits or passes into the local treasury or by postal money-order and such payment in case of fees on licences for home-brewing of pachwai shall be regulated according to the instructions of the Commissioner:Provided that when any fee payable under these rules for any licence is not paid in the due time it may be realised under Section 93 of the Act according to any special or general instructions of the Board.
