Section 5(4) in The Foreign Trade (Regulation) Rules, 1993
(4)The fee once received will not be refunded except in the following circumstances, namely:--(i)where the fee has been deposited in excess of the specified scale of fee; or(ii)where the fee has been deposited but no application has been made; or(iii)where the fee has been deposited in error but the applicant is exempt from payment of fee.
