Section 4A in Imports and Exports (Control) Act, 1947
4A. [ Fees for applications for, and issue or renewal of licences. [Substituted by Act 6 of 1950, Section 5, for the former section which had been inserted by Act 63 of 1949.]
- The Central Government may by order levy, subject to such exceptions, if any, in respect of any person or class of persons as may be specified in the order, any fee [in respect of any application or in respect of any licence granted or renewed] under any order made or deemed to have been made under this Act.]
