Section 3(7) in The Information Technology (Recognition of Foreign Certifying Authorities not Operating under any Regulatory Authority) Regulations, 2013
(7)Fee - (a) Every application for the grant of recognition shall be accompanied by a non-refundable fee of twenty five thousand of US dollars payable by a bank draft or by a pay order drawn in the name of the Controller.(b)The application submitted to the Controller for renewal of recognition shall be accompanied by a nonrefundable fee of five thousand of US dollars payable by a bank draft or by a pay order drawn in the name of the Controller.(c)The Fee or any part thereof shall not be refunded if the recognition is suspended or revoked during its validity period.
