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State of Odisha - Section

Section 7 in The Orissa Money-lenders' Rules, 1987

7. Fees for registration and renewal of registration as money-lenders.

(1)The amount of registration fee payable under Section 5 shall be as given below ;if the capital in respect of which an application for certificate is made is-
(a) Up to Rs. 1 000 ... Rs. 5-00
(b) Over Rs. 1,000 and up to Rs. 2,500 ... Rs. 10-00
(c) Over Rs. 2,500 and up to Rs. 5,000 ... Rs. 15-00
(d) Over Rs. 5,000 and up to Rs. 10,000 ... Rs. 20-00
(e) Over Rs. 10,000 ... Rs. 25-00
(2)The amount of fee for renewal of registration under Section 6 shall be the same as for registration provided in Sub-rule (1).