- [(1)] [ Rule 8 renumbered as sub-Rule (1) thereof by G.S.R. 529(E), dated 8.6.2000 (w.e.f. 8.6.2000).] The fee payable on every application mentioned in column (2) of Schedule IV shall be at the rates specified in the corresponding entry in [columns (3), (4) or (5), as the case may be] [Substituted for the words "column (3) or column (4), as the case may be " by Notification No. G.S.R. 633 (E) dated 23.8.2011 (w.e.f. 11.12.1980)], of that Schedule.(2)[ The Central Government may specify service charge payable by the applicant to the person or authority for collection of passport applications under sub-rule (3) of rule 5.] [Inserted by G.S.R. 529(E), dated 8.6.2000 (w.e.f. 8.6.2000). ]
