Section 6 in The Orissa Prize Competition Rules, 1955
6. Fees for grant and renewal of licence.
(1)The fee for every licence shall be-(a)Rs. 25 where an entry tee is charged in respect of a prize competition; and(b)Rs. 10 where no such entry fee is charged.(2)Such fee shall be paid by the applicant into a Government Treasury or Sub-treasury or in the Reserve Bank of India on Government account or paid in cash or sent by money order to the licensing authority.(3)The fee for the renewal of a licence shall be one-half of the fee leviable for the grant of the original licence.(4)No application for the grant or renewal of a licence shall be entertained unless the amount of the fee in each case is paid or sent as aforesaid; provided that if the licence is not granted or renewed, the applicant shall be entitled to a refund of the fee paid by him.
