Section 8(3) in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(3)The fees payable in respect of an appeal under Section 5 of the Act, shall be-(a)[rupees two hundred] [Substituted vide Orissa Gazette Extraordinary No. 1152 dated 20.7.2005.], in the case of an appeal against an order refusing to grant or renew a licence in respect of any place or premises the maximum number of employees proposed to be employed whereon is one hundred or more;(b)[rupees two hundred] [Substituted vide Orissa Gazette Extraordinary No. 1152 dated 20.7.2005.], in any other cases.
