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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(xiii) in Orissa Government Vehicles (Control and Use) Rules, 1978

(xiii)On failure to remove the vehicle within the time, as aforesaid, ground rent at the rate of one per cent of the bid/tendered money shall be charged for each day or part of the day till the removal of the vehicle, from the site.