9. [ Collection of fees. [Substituted by G.S.R. 529(E), dated 8.6.2000 (w.e.f. 8.6.2000). ]
(1)All fees payable in respect of applications under sub-rule (1) of rule 8 be remitted by demand draft drawn in favour of the passport authority or paid in cash at the counter of the passport authority concerned stating in the receipt the particulars in respect of which such fees have been remitted or paid.(2)The service charge payable under sub-rule (2) of rule 8 shall be paid to the person or the authority referred to in sub-rule (3) of rule 5.]
