Section 7(3) in Registration and Licensing of Industrial Undertakings Rules, 1952
(3)[] [Substitued by G.S.R. 100(E), dated 18th February, 1987, for sub-rule (3) as amended by G.S.R 399(E), dated 23rd September, 1971 and G.S.R. 392(E), dated 17th September, 1974.] Each application shall be accompanied by a crossed demand draft for Rs. 2,500 drawn on the State Bank of India, Nirman Bhawan, New Delhi, in favour of the Pay and Accounts Officer, [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted 'Ministry of Industry (Department of Industrial Development)' by Notification No. G.S.R. 637(E), dated 4.9.2019.], Government of India, New Delhi.
