Section 16(10) in The Orissa Development Authorities Act, 1982
(10)Where permission is refused under Sub-section (3), the applicant or any person claiming through him shall not be entitled to get refund of the fee paid on the application but the Authority may, on an application for refund being made within three months from communication of the grounds of the refusal, direct refund of such portion of the fee as it may deem proper in the circumstances of the case.
