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Union of India - Section

Section 9 in Diplomatic and Consular Officers (Fees) Rules, 1949

9. Inclusion of consular fees collected in the monthly statement of accounts.

- The consular fees collected under these rules shall be accounted for through the monthly statement of accounts sent by the consular office to the Government of India and the statement shall be accompanied by a certificate signed by the First Secretary, or where there is no First-Secretary, by the Head of Mission, to the effect that the consular fee account pertaining to the month have been duly checked and the amounts collected have been credited to the account of the Government of India.