636. Reduction of fees, charges, etc., payable to company .-
(1)A company which is entitled to any specified fee, charge or other sum by virtue of any provision contained in this Act or in its articles, may reduce the amount thereof to such extent as it thinks fit; and thereupon such provision shall, so long as the reduction is in force, have effect as if the reduced amount had been substituted for the fee, charge or sum specified in such provision.(2)Any reduction made under sub-section (1) may, at any time, be cancelled or varied by the company.Delegation of powers and functions of Central Government
