Section 5(3) in The Foreign Trade (Regulation) Rules, 1993
(3)No fee shall be payable in respect of any application made by--(a)the Central Government, a State Government or any department or any office of the Government;(b)any local authority for the bona fide import of [goods or services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] required by it for official use;(c)any institution set up for educational, charitable or missionary purposes for the import of [goods or services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] required for its use;(d)an applicant for the import of any [goods or services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] (other than a vehicle) if the import of the [goods or services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] is for his personal use which is not connected with trade or manufacture.
