Monopolies and Restrictive Trade Practices Rules, 1970

10. Payment of fees

(1) Fees payable under the Act or any rules or regulations made thereunder shall be paid by means of a Challana into the Public Account of India at the under mentioned branches of the Punjab National Bank for credit under the Head of Account "104 Other General Economic Services-Fees realized under the Monopolies and Restrictive Trade Practices Act, 1969-( i ) Fees realized by the Monopolies and Restrictive Trade Practices Commission and by the Director General of Investigation and Registration; (ii) Application fees realized by the Central Government under the Monopolies and Restrictive Trade Practices Act, 1969.

Sl.No .	City	Name of the Branch of the Punjab National Bank
1.	Ahmedabad	Ashram Road
2.	Allahabad	Civil Lines
3.	Bangalore	City Branch
4.	Bombay	Phiroz Shah Mehta Road
5.	Calcutta	Brabourne Road
6.	Chandigarh	Sector 17
7.	Cuttack	Cuttack
8.	Delhi	Barakhamba Road , New Delhi
9.	Ernakulam	Ernakulam
10.	Gwalior	Naya Bazar
11.	Hyderabad	Bank Street
12.	Jaipur	M.I. Road
13.	Jodhpur	Ratnada Colony
14.	Jullundur	Civil Lines
15.	Kanpur	Swaroop Nagar
16.	Madras	Mount Road
17.	Nagpur	Kingsway
18.	Panaji	Piffurlekar Road
19.	Patna	Boring Road
20.	Shillong	Shillong
21.	Srinagar	Amirkadal

(2) The fees payable under the Act, or any rule or regulations made thereunder may also paid by means of a demand draft drawn in favor of Pay and Accounts Officer, Department of Company Affairs, New Delhi

(3) The Challana /bank draft may be sent to the Department of Company Affairs, Shastri Bhawan , New Delhi or the Monopolies and Restrictive Trade Practices Commissioner or the Director General of Investigation and Registration, New Delhi , as the case may be.]