Notwithstanding anything contained in the Representation of the People Act, 1950-, or in any rule made thereunder, no fee shall be payable in respect of -

(a) any application for inclusion of any name in the electoral roll of any assembly constituency in Goa, Daman and Diu under section 23-of that Act; or

(b) any appeal preferred against any order made on such application, if such application or appeal is made or preferred within a period of thirty days immediately following the commencement of this Act.