Cost and Works Accountants Act, 1959

101. Method of payment of fees

All fees prescribed under these Regulations shall be made payable to the Secretary in such manner as the Council may direct:

PROVIDED that, until other direction is given by the Council, payments made to the Institute by Demand Drafts, cheques, Money Orders or Postal Orders, duly crossed and drawn in favor of the Secretary, payable in Calcutta, and payments made to him in cash at Calcutta shall be deemed to be payments made to the Council.