(1)The Committee may levy such fees as may be prescribed--(a)for inspection and examination of textiles; [* * * * *] [Cl. (b) omitted by Act 51 of 1973, s. 9 (w.e.f. 1-1-1975)](b)[] [Cl. (c) re-lettered as cl. (b) thereof by Act 51 of 1973, s. 9.] for any [special] [Substituted by act 51 of 1973 s. 9, for "other"] service which the Committee may render to the manufacturers [or exporters] [Inserted by Act 51 of 1973 s. 9] of textiles and textile machinery:[Provided that no fees shall be levied in respect of inspection and examination of textiles on which a duty of excise is leviable under this Act:] [Inserted by act 51 of 1973 s. 9][Provided further that] [Substituted by Act 51 of 1973 s. 9, for "Provided that"] the Central Government may, by notification in the Official Gazette, exempt from the payment of fees, generally or in any particular case.
