- There shall be paid to the Registrar such fees as the Government may, from time to time, prescribe, for"(a)a permit under section 5;(b)the registration of a variola under section 8;(c)filing with the registrar of copies of documents as required under sub-section (3) of section 11, sub-section (1) of section 14, sub-section (3) of section 24, sub-section (2) of section 33 and section 37;(d)the inspection of a document under section 58;(e)any certificate, copy or extract under section 58;(f)the audit of any balance sheet and the issue of audit certificate; and(g)such other purposes as appear necessary to carry out the purposes of this Act.(2)A table of fees payable under sub-section (1) shall be published in the Gazette.
