Section 7A(3) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
(3)There shall be paid, in respect of every application, to a rating agency,-(i)for the rating certificate awarded to the parallel marketer, a fee at the rate of 0.05 per cent of the project cost, subject to a minimum of rupees fifty thousand and maximum of rupees ten lakhs, and(ii)for the renewal of the rating certificate by the parallel marketer, a fee of one-tenth of that required to be paid for such a certificate.
