Section 4 in Diplomatic and Consular Officers (Fees) Rules, 1949
4. Power to remit Fees.
(1)A diplomatic or a Consular Officer may remit a fee leviable under rule 3 on the ground of the destitution of the person to whom the Consular service is rendered or as a matter of professional or international courtesy and on no other ground.(2)The Central Government may, if it is satisfied that the payment of any fee leviable under rule 3 will cause or is likely to cause undue hardship to any person, direct that such fee may be remitted, either in whole or in part, in relation to that person.
