Section 12 in The Orissa Motor Transport Workers' Rules, 1966
12. Payment of fees.
(1)All fees to be paid under these rules shall be paid into the local treasury under the receipt head 'XXXII-Miscellaneous Social and Development Organisation-Labour and Employment-fees realised under the Orissa Motor Transport Workers' Rules" and receipt obtained, which shall be submitted to the Inspector along with the application.(2)If an application for the grant, renewal, amendment of issue of a duplicate of a certificate of registration is rejected, the fee paid shall be refunded to the applicant.
