Section 3(3) in Destructive Insects and Pests Act, 1914
(3)[ The Central Government may, by notification under this section, also levy and collect such fees at such rates and in such manner as may be specified therein for making an application for a permit to import, or for making inspection, fumigation, disinfection, disinfestation or supervision of, any article or class of articles or any insect or class of insects under this section.] [Inserted by Act 12 of 1992, section 2]
