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State of Odisha - Section

Section 5 in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984

5. Period of validity of certificate and fees chargeable for registration.

(1)Every certificate issued under this Order shall until it is cancelled by the Registering Authority be valid till the 31st March of the year in which it is issued and may thereafter be renewed for a further period of one year at a time.
(2)The fees chargeable for each certificate shall be as specified below :
For issue of certificate Rs. 150.00
For issue of duplicate certificate Rs. 70.00
For renewal of certificate Rs. 100.00
(3)The dealer shall immediately obtain from the Registering Authority a duplicate of the certificate if the original is lost, defaced or destroyed.
(4)The fees specified above shall be deposited in the Government Treasury by Challan to the credit of the State Government under the appropriate head of account.