Section 18 in The Orissa Registration of Births and Deaths Rules, 2001
18. Collection of fees and fines.
(1)All Fees payable under the Act may be paid in each.(2)The receipt Book shall be supplied by the District Registrar to the Registrar for collection of fees and fines under the Act in cash.(3)The Registrar shall deposit the cash once in a month in the local Treasury and furnish a report to the District Registrar/Chief Registrar by 5th of each succeeding month.
