(2)Save as otherwise provided in this Act, every application which may be, or is required to be, made to the Central Government or the Tribunal under any provision of this Act—(a)in respect of any approval, sanction, consent, confirmation or recognition to be accorded by that Government or the Tribunal to, or in relation to, any matter; or(b)in respect of any direction or exemption to be given or granted by that Government or the Tribunal in relation to any matter; or(c)in respect of any other matter,shall be accompanied by such fees as may be prescribed:Provided that different fees may be prescribed for applications in respect of different matters or in case of applications by different classes of companies.
