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12. Levy of fees for inspection and examination.- (1) The Committee may levy such fees as may be prescribed- (a) for inspection and examination of textiles; 1* * * * * 2 [(b)] for any 3 [special] service which the Committee may render to the manufacturers 4[or exporters] of textiles and textile machinery: 4[Provided that no fees shall be levied in respect of inspection and examination of textiles on which a duty of excise is leviable under this Act:] 5 [Provided further that] the Central Government may, by notification in the Official Gazette, exempt from the payment of fees, generally or in any particular case. (2) Any sum payable to the Committee under sub-section (1) may be recovered as an arrear of land revenue.    |
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