(2)Save as otherwise expressly provided in this Act, every application which may be, or is required to be, made to the Central Government or Tribunal under any provision of this Act-(a)in respect of any approval, sanction, consent, confirmation or recognition to be accorded by that Government or Tribunal to, or in relation to, any matter; or(b)in respect of any direction or exemption to be given or granted by that Government or Tribunal in relation to any matter; or(c)in respect of any other matter, shall be accompanied by such fee as may be prescribed:Provided that different fees may be prescribed for applications in respect of different matters or in case of applications by companies, for applications by different classes of companies.]
