Section 31 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
31. Payment of Fees.
(1)All amounts of money payable on account of registration, appeal, supply of copies or duplicate certificate of registration shall be paid through a crossed demand draft in favour of the registering officer and appellate officer, as the case may be, and made payable at this branch of the bank specified by the State Government from time to time at the headquarters of the concerned registering officer or appellate officer.(2)The registering officer of the appellate officer,as the case may be, on receipt of the demand draft under sub-rule (1) shall arrange to deposit the amount in the appropriate account in the Bank specified by the State Government from time to time, in the relevant head of account.Part-III Safety and HealthChapter-VI General Provisions
