(2)[(a) The fees payable under the Act or these rules may be paid at the appropriate office either in cash or through electronic means or may be sent by bank draft or banker's cheque payable to the Controller of Patents and drawn on a scheduled bank at the place where the appropriate office is situated and if the draft or banker's cheque is sent by post, the fees shall be deemed to have been paid on the date on which the draft or banker's cheque has actually reached the Controller.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).][* * *] [Omitted '(b) Cheques or drafts not including the correct amount of commission and cheques on which the full value specified therein cannot be collected in cash within the time allowed for payment of the fees, shall be accepted only at the discretion of the Controller.' by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](c)[ Where a fee is payable in respect of a document, the entire fee shall accompany the document.] [ Substituted by S.O. 657(E), dated 5.5.2006, for Clause (c) (w.e.f. 5.5.2006).]
