Section 36 in The Fertilizer (Control) Order, 1985
36. Fees.
(1)The fees payable for grant, amendment or renewal of a certificate of registration or certificate of manufacture a duplicate of such certificates or renewal thereof under this Order shall be such as the State Government may, with prior approval of the Controller, from time to tome, fix, subject to the maximum fees fixed for different purposes by the Central Government and different fees may be fixed for different purposes or for different classes of dealers or for different types of mixtures of fertilizer or special mixture.Provided that no fee shall be payable by a person holding a valid certificate of manufacture for preparation of mixture of fertilizers or special mixture of fertilizers issued under the Fertilizer (Control) Order, 1957 and making an application for grant of a fresh certificate of manufacture for preparation of such mixture after the commencement of this Order.(2)The authority to whom and the manner in which the fee fixed under sub - clause (1) shall be paid shall be such as may be specified by the State Government by notification in the official Gazette.(3)Any fee paid under sub - clause (1) shall not be refundable unless the grant or renewal of any certificate of registration or certificate of manufacture or duplicate copy of such certificate or renewal under this Order has been refused.(4)[ The fees payable for grant, amendment, renewal or duplicate copy of certificate of registration for industrial dealer and the authority to whom and the manner in which such fee shall be paid, shall be such as may be specified by the Controller, from time to time by notification in the Official Gazette.] [Added by S.O. 795(E), dated 22nd November, 1991.]
