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Union of India - Section

Section 65 in The Gas Cylinders Rules, 2016

65. License fee and fee other than license fee.

(1)The Central Government may, by notification in the Official Gazette, revise the fee as specified in Schedule V from time to time.
(2)All fee payable under these rules shall be paid through crossed demand draft drawn on any Nationalized or Scheduled Bank in favour of the Chief Controller of Explosives or Controller of Explosives payable at respective places, as the case may be or by online payment where such facility is provided.