Section 1(8) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(8)to remit the fees chargeable, under paragraph 4 of Clause (a) and paragraph 2 of Clause (b) of Article 1 of Schedule II, on applications for orders for the payment of deposits in cases in which the deposit does not exceed Rs. 25 in amount :Provided that the application is made within three months of the date on which the deposit first becomes payable to the party making the application;
