(1)Every application under these rules shall be accompanied by a treasury receipt showing that the appropriate amount of fee has been paid into the local treasury under the head of account [0230-Labour and Employment-104-fees realised under the Factories Act, 1948 (0230-0045)] [Substituted by M.G.G. Part I-L dated 15.3.1997] or by a crossed cheque or crossed Indian Postal Order for the appropriate amount of fees drawn in favour of Chief Inspector:Provided that, in the case of the factories in Greater Bombay, the application shall always be accompanied by a crossed cheque or a crossed Indian Postal Order:Provided further that, in the case of a Government factory, the payment of the appropriate amount of fees shall be made in the same manner as payments of amounts due by one Government department to another are ordinarily made.(2)If an application for the grant, renewal or amendment of a licence is rejected, the fee paid shall be refunded to the applicant.(3)Where such application is granted, any amount paid by the applicant in excess of the prescribed fee shall be refundable only after the expiry of one year from the date of such grant or the same may be adjusted against payment of any fees due for the next succeeding year.
