Information Technology (Certifying Authorities) Rules, 2000

12. Fee.-

(1) The application for the grant of a license shall be accompanied by a non-refundable fee of twenty-five thousand rupees payable by a bank draft or by a pay order drawn in the name of the Controller.

(2) The application submitted to the Controller for renewal of Certifying Authority’s license shall be accompanied by a non-refundable fee of five thousand rupees payable by a bank draft or by a pay order drawn in the name of the Controller.

(3) Fee or any part thereof shall not be refunded if the license is suspended or revoked during its validity period.