Section 46 in The Orissa Veterinary Council Rules, 1997
46. Renewal fee for Registration.
(1)Any person desiring to retain his/her name in the State Council in interval of every five years a renewal fee of Rs. 15 (Rupees fifteen only) by crossed Postal Order/Bank Draft along with an application in plain paper to that effect for registration before the 1st day of April of the year in which his registration renewal falls due.(2)Where the said renewal fee is not paid, within the period mentioned in Sub-rule (1) the time of the defaulter shall stand removed from the State Veterinary Register and shall be restored to it only after the payment of the said renewal fee along with a service charge which shall be Rs. 15 (Rupees fifteen only).
