Section 11 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
11. [ Procedure for payment of fees
.-All fees payable under these rules shall be paid through crossed demand draft on any nationalised bank in favour of the Chief Controller of Explosives, Nagpur and in case where the amount payable does not exceed Rs. 100, the payment may be made by cash, money order, postal order or cheque drawn on a local bank.][11-A. Procedure for grant and revocation of recognition to competent person and Inspector.-(i) Anybody intending to be recognised as competent person or Inspector shall submit to the Chief Controller an application in the form prescribed in Appendix III. Every application shall be accompanied by a scrutiny fee of Rs. 500 for application for competent person and Rs. 1,000 for application for Inspector. The Chief Controller shall register such application and within a period of sixty days of the date of receipt of the application, either after having satisfied himself with regard to competence and professional ethics recognise the applicant as a competent person or an Inspector, as the case may be, or reject the application specifying the reasons therefor.(ii)The Chief Controller may after giving an opportunity to the Inspector or competent person of being heard revoke the recognition-(a)if he has reason to believe that an Inspector or competent person has violated any condition stipulated in the letter of recognition or has carried out a test, examination and inspection or has acted, in a manner inconsistent with the intent or the purpose of these rules; or(b)for any other reason to be recorded in writing.]
