There shall be paid to the [State] [Words substituted for the words 'Provincial' by the Adaptation of Laws Order. 1950.] Government a fee of [twenty-five] [Word substituted for the word 'fifteen' by W.B. Act 21 of 1965.] rupees for a licence issued under this Act:Provided that the [State] [Words substituted for the words 'Provincial' by the Adaptation of Laws Order. 1950.] Government may, by notification in the Official Gazette, remit any part of such fee either generally or for any particular class of money-lenders.
