(1)Fees payable under these rules shall be remitted in a local treasury on a chalan in the correct head of account notified by the Government from time to time.(2)If an application for the grant, renewal, transfer or amendment of a licence is rejected, the fee paid shall be refunded to the applicant by the Chief Inspector:Provided that if the Chief Inspector is satisfied that a factory has worked even on a single day during the period for which the application for the grant, renewal, transfer or amendment of licence is made, the fee remitted therefore shall not be refunded.(3)When the amount paid is in excess of the prescribed fee for the grant or renewal of licence, the excess amount so paid may be refunded or adjusted towards the fee payable for the licence for the subsequent years on request from the occupier.
