Section 159 in The Orissa Registration Rules, 1988
159. Payment of fees and fines etc.
- [(1) All fees including fines, if any, shall be realized in cash or in shape of Demand Draft or Pay Order drawn on any Scheduled Bank and accounted for in the appropriate registers and proper receipts be granted therefore.(1-a) The user fees leviable shall be collected and paid in proportion as decided by Government from time to time to the private party authorized by Government/Registering Officer.](2)It is for the Registering Officer, who is responsible for levying the fee, to determine the amount of fees that is leviable: After it has been paid, the presenting party may if he feels aggrieved, refer the matter to the Registrar who shall finds that there has been an over charge, order the Sub-Registrar to refund the excess. Where the party is not satisfied with the Registrar's decision he may make a reference to the Inspector-General of Registration.
