Section 7 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
7. Manner of payment of tax.
- The payment of tax under Sub-section (1) of Section 4 shall be made in four equal instalments on the last day of each quarter of the financial year through a treasury challan which shall be furnished by the person who holds the mineral bearing land to the notified authority under whose jurisdiction the said land situates.
