Section 160(2) in The Orissa Registration Rules, 1988
(2)Fees levied in excess shall be refunded; provided that no fees levied under Article 1 (5) and (6) shall be refunded.Note-Where the registration of a document on which fines under Section 25 and 34 of the Act is levied, is refused, only the proper registration fee and any other fee shall be refunded. The fine paid for the delay is not refundable unless it is remitted by the Inspector-General of Registration under Section 70.
