- All fees, payable under the Act or any regulation or rule framed thereunder, shall be deposited by the payer in a Government treasury under the head [0230-Labour & Employment, 103-Fees for Inspection of Steam Boilers. ] [Substituted by Notification No. F. 3(2) legal/F & B/2002/6985, dated 22.10.2002-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 25.10.2002, page 121(2), vide G.S.R. 72 (w.e.f. 25.10.2002) = 2003 RSCS/Part II/ Page 9/H. 15.]An application under Section 7 or Section 8 to which the treasury receipt obtained on payment of the prescribed fee is attached shall be deemed to be accompanied by the prescribed fee.II. Duties of the Chief Inspector
