(3)[ An application under sub-section (1) shall be in such form and shall be verified in such manner as may be specified by rules made in this behalf and shall be accompanied by a fee of,-(a)two hundred rupees, where the amount of duty and interest demanded, fine or penalty levied by an officer of customs in the case to which the application relates is one lakh rupees or less;(b)one thousand rupees, where the amount of duty and interest demanded, fine or penalty levied by an officer of customs in the case to which the application relates is more than one lakh rupees:Provided that no such fee shall be payable in the case of an application referred to in sub-section (1-A).] [Substituted by Act 21 of 1984, Section 43 (w.e.f. 11.5.1984). ]
